SABBIR UMARBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner is absent.

(2.) Learned AGP produces on record communication dtd. 1/10/2022 before this Court received from Wadi Police Station, Vadodara, whereby it is communicated to the office of the Government Pleader that neither any proposal is received nor any detention order has been passed against the petitioner with regard to the FIR/s described in para 4 of the petition.. The said communication is ordered to be taken on record. Under the circumstances, present petition stands disposed of as having become infructuous.

(3.) It is clarified that the detaining authority shall not detain the petitioner under the PASA Act on account of FIR/s as mentioned in the aforesaid communication, as also described in the petition, as aforesaid. However, the competent authority is at liberty to initiate proceeding under the PASA Act against the petitioner in respect of other offences, if any, registered and incriminating materials found and made available after the disposal of present petition.