HINDU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.G.P. waives service of Rule for the respondent - State.

(2.) With the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(3.) The petitioner apprehends that the petitioner is likely to be detained under the PASA Act on the pretext of F.I.R/s being C.R.No.11189005201499 of 2020 registered with Morbi Taluka Police Station and C.R.No.11189003201883 of 2020 registered with A Division Morbi City Police Station for the offence punishable u/s 65A, 65E, 116(B), 98(2) etc. of Prohibition Act .