ANILSINH LAGHUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, it is required to be mentioned that as per communication dtd. 28/06/2022 forwarded by the competent authority to the office of the Government Pleader, there is no proposal to detain the petitioner under the PASA insofar as the offences mentioned in paragraph No.7, 9 and 10 of the petition. Accordingly, the present petition restricts qua the offence mentioned in paragraph 8 of the petition in respect of which the detention order came to be passed on 29/07/2021.

(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 65AE, 81 and 98(2) of Prohibition Act.

(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. 29/07/2021 passed by the detaining authority.