MAHESHNATH ZAVERNATH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner does not press present petition qua FIRs mentioned at Annexure A and Annexure D.

(2.) By way of the present petition under Article 226 of the Constitution of India, the petitioner apprehends execution of detention order under the provisions of Gujarat Prevention of Anti Social Activities Act, 1985 (for short, the PASA Act) on account of registration of the impugned FIR/s mentioned in petition para 1, wherein, it appears that out of two FIRs, one FIR pertains to the year 2020.

(3.) According to the petitioner, except registration of the FIR/s, no other material is available with the competent authority to detain the petitioner under the provisions of the PASA Act and alleged activities at the most would fall under the maintanence of law and order and made request to call for detention order for Court's perusal.