NILDIBHAI ASHWINBHAI HINGU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PERUSED the petition, materials supplied to the detenu, detention order and affidavit -in -reply filed by the detaining authority and heard learned advocate Mr.Atit Thakor appearing for learned advocate Mr.A.R. Shaikh for the petitioner and learned A.G.P. Ms.Jirga Jhaveri for the respondent -State.

(2.) LEARNED Advocate for the petitioner has invited my attention to the order of detention dated 09.07.2013 passed by the respondent No.2 by which, detenu was arrested and sent to Central Prison, Ahmedabad as well as to the grounds supplied by the detaining authority.

(3.) LEARNED Advocate has further submitted that in the order of detention, it is stated that the detenu is carrying on antisocial activities and on the basis of solitary offence registered before the concerned police station vide II -C.R.No.63 of 2013 for the offence punishable under Sections 3, 4 and 5 of the Immoral Traffic Prevention Act against the detenu and he has been termed as 'Immoral Traffic Offender' within the meaning of Section 2(g) of the P.A.S.A. Act. It is also stated in the impugned order that as the said activities of the detenu are dangerous and affecting maintenance of 'public order' and 'public health', the order of detention has been passed against him.