LADDURAM MANGLARAM BISNOI Vs. STATE OF GUJARAT

JUDGEMENT

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

(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 66(1)b, 65-EA, 81, 98, 99, 116(c)1 of the Prohibition Act .

(3.) Learned AGP places on record the detention order dtd. 29/09/2012 passed by the detaining authority for Court's perusal. It appears that no detention order is passed in the year 2012. However, no any steps has been taken to execute and serve upon the said order to the petitioner and nothing is happened during the interregnum period so as to attract the provisions of the PASA Act.