VIJAYBHAI VIHABHAI CHUNARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned A.G.P. waives service of Rule for the respondent - State. With the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(2.) The petitioner apprehends that the petitioner is likely to be detained under the PASA Act on the pretext of F.I.R/s for the offence punishable u/s. 427, 447, 114, 504, 506(2), 120(B) etc. of the Indian Penal Code, u/s. 3, 4(1), 4(2), 4(3), 5(A), 5(B) and 5(C) of the Gujarat Land Grabbing (Prohibition) Act, 2020.

(3.) During the course of hearing, the State was directed to place on record the detention order for Court's perusal and consequently, the State has placed on record the detention order dtd. 1/11/2021 passed by the detaining authority.