HANIF @ ANNU IMRANSHA KARIMSHADIWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY filing present petition under Article 226 of the Constitution of India, the detenue has prayed to quash and set aside the order of detention dated 19.11.2012 passed against the detenu by the respondent No.2­District Magistrate,Bharuch, in exercise of power under sub-section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "PASA Act"). The detenu is branded as "dangerous person".

(2.) HEARD learned Advocate, Mr.M.M.Tirmizi for the petitioner and learned AGP, Mrs.Hansa Punani for the State.

(3.) IT has been submitted by the learned Counsel for the petitioner that the allegations made against the detenu are not correct; that the material collected by the detaining authority and looking to the statement recorded by the detaining authority, it cannot be said that the alleged activities of the petitioner would fall within the purview of "dangerous person".