JAVED @ BAKRI MAHAMMADSAFI NAGORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the detenu has challenged the order of detention dated 3.12.2012 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 appearing for the petitioner-detenu has invited my attention to the order of detention dated

(3.) MS .Jayshree C.Bhatt, learned advocate for the petitioner has further submitted that the detention order of co-detenu has been quashed by this Court today passed in Special Civil Application No.1394/2013.