IQBAL SULEMAN PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the detenu has challenged the order of detention dated 7.12.2012 passed by respondent No.2, Commissioner of Police, Ahmedabad City under the provisions of sub-sec(2) of Section 3 of the Gujarat Prevention of Anti-Social Activities Act, 1985 (hereinafter referred to as "PASA Act").

(2.) LEARNED advocate, Ms.Jayshree C.Bhatt apearing for the petitioner-detenu has invited my attention to the order of detention dated 7.12.2012 by which the detenu was arrested and sent to Jamnagar Jail. The grounds of detaining the accused are that one offence was registered against the petitioner under the provisions of Section 5,6,6(b),(1),(2),(3)&8 of Gujarat Animal Preservation Act, Section 11EL of the Prevention of Cruelty to Animal Act and Section 119 of the Gujarat Police Act. He is, therefore, a "cruel person" as defined under Section 2(bbb) of the PASA Act.

(3.) LEARNED AGP Mr.Bipin Bhatt appearing for the State has opposed this petition.