ISHAQBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Nirav K. Padhiyar for the petitioner and learned AGP Mr. Krutik Parikh for the respondent - State.

(2.) The present petition is directed against order of detention dtd. 3/1/2022 passed by the respondent - detaining authority in exercise of powers conferred under sec. 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as defined under sec. 2(c) of the Act.

(3.) Learned advocate for the detenue submits that the order of detention impugned in this petition deserves to be quashed and set aside on the ground of registration of two offences under Ss. 429 , 295(A) , 114 of the Indian Penal Code, Sec. 11(1)(k) , 38 (3), 6 (B) (1) of the Animal Protection Act, Sec. 5 (1) (a), 8 (2), 8 (4) of the Animal Preservation Act and sec. 119 of the G.P.Act. There are two FIRs registered before two different police stations in respect of the one single offence.