MUKESH @ MUNNO DHIRUBHAI MAYANI Vs. STATE OF GUJARAT

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 21.11.2012 passed against the detenu by the respondent No.2 ­ the Commissioner of Police, Rajkot 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 detenu is branded as "dangerous person".

(2.) Heard learned advocate Mrs. Subhadra G. Patel for the petitioner and learned AGP Mr. Bipin Bhatt for the Respondents. ".

(3.) The detenu came to be detained as "dangerous person" on his involvement in the offences being (i) CR No. I­118 of 2012 registered at Malviya Nagar Police Station and (iii) CR No. I-261 of 2011 registered before Rajkot Taluka Police Station, respectively. ".