SURENDRA @ SUREN NAGINBHAI GOVALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR . Bipin Bhatt, learned AGP states that he has instruction to appear on behalf of respondents and hence, the matter is taken up for final hearing.

(2.) 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 06.07.2012 passed against the detenu by the respondent No. 2, in exercise of power under subsection (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".

(3.) THE detenu came to be detained as "dangerous person" on his involvement in the offences being CR No. I 159 of 2012 registered before Athvalines Police Station.