SUNNY JAGPAT RAI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has prayed for the following relief : -

(2.) Thus, the petitioner has sought a direction from this Court to quash and set aside the order of detention passed against the petitioner under the Prevention of Anti-Social Activities Act, 1985, (for short, "the PASA"), if the same is passed. The averment made in paragraph No.5 of the writ petition reads as under : -

(3.) A specific statement is made in the writ petition that the respondent No.1 has already passed the order of detention against the petitioner branding him as a "dangerous person" within the meaning of Sec. 2(c) of the PASA Act. Further averments of the writ petition reveal that the detention order is already passed against the petitioner under PASA.