JITENDRA @ JITU NAKUBHAI CHUDASAMA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) PERUSED the petition, materials supplied to the detenu, detention order and affidavit -in -reply filed by the detaining authority and heard learned advocate Mr.B.S. Raiyani for the petitioner and learned A.G.P. Ms.J.D. Jhaveri for the respondent -State.

(2.) THIS petition under Article 226 of the Constitution of India is directed against the order of detention dated 22.4.2013 passed by the respondent authority in exercise of powers conferred under Section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short the Act) by detaining the detenue as a dangerous person as defined under Section 2(c) of the Act.

(3.) LEARNED advocate for the detenue submits that the order of detention impugned in this petition deserves to be quashed and set aside and the ground that three offences registered against the detenu before the concerned police station vide I -C.R.Nos.382 of 2012, 45 of 2013 and 48 of 2013 for the offences punishable under Sections 379, 356 and 114 of I.P.C. respectively by itself cannot bring the case of the detenue within the purview of definition dangerous person under Section 2(c) of the Act. Learned advocate for the detenue further submits that illegal activity carried out as alleged cannot have any nexus or bearing with maintenance of public order and at the most it can be said to be breach of law and order. Further, except registration of FIRs, no other relevant or cogent material is available on record connecting the alleged anti -social activities of the detenue with breach of the public order.