THAKOR VIJAYJI DASHRATHJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard learned counsel, Mr. A. G Joshi for the appellant and Mr. Utkarsh Sharma, learned Assistant Government Pleader for the respondents.

(2.) The appellants have challenged the judgment dated 8th October, 2013 passed by the learned Single Judge in Special Civil Application No. 16578 of 2012 whereby the learned Judge has dismissed the writ petition filed by the appellant to quash the detention order under the Prevention of Anti-Social Activities Act, 1985 ("PASA", for short) at pre-execution stage.

(3.) The brief facts of the present appeal are that the appellant filed writ petition to quash the detention order passed against him at pre-execution stage on the ground that the detention order is passed against the appellant on an ulterior ground on the basis of criminal cases registered against him.