NAIMBHAI SALIMBHAI KURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to amend para 4 of the petition. Amendment be carried out forthwith.

(2.) PERUSED the petition, materials supplied to the detenu, detention order and affidavit -in -reply filed by the detaining authority and heard learned advocate Mr.H.M. Padhya for the petitioner and learned A.G.P. Mr.L.B. Dabhi for the respondent - State.

(3.) LEARNED advocate for the petitioner -detenu has invited my attention to the order of detention by which the detenu was arrested and sent to Rajkot Central Prison. The ground of detaining the accused is that one offence was registered against the petitioner before the concerned police station vide II -C.R.No.3220 of 2013 for the offences punishable under Sections 6(A) of the Animal Protection Act and 11(L)(D) of the Animal Cruelty Act. He is, therefore, a "cruel person" as defined under Section 2(bbb) of the PASA Act.