SAHID DILIPBHAI RANA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) BY filing present petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order of detention dated 05/03/2013 passed against the detenue by the respondent No.1 herein ­ the Commissioner of Police, Vadodara City, 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 detenue is branded as "dangerous person".

(2.) HEARD learned advocate Mr.Hemant Raval, for the petitioner and learned AGP Mr.Devang Dave for the respondent No.3.

(3.) IT has been submitted by the learned Counsel for the petitioner that the allegations made against the detenue 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".