ATULBHAI JAGDISHBHAI SONI Vs. COMMISSIONER OF POLICE, VADODARA

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties.

(2.) The present petition is directed against order of detention dtd. 14/1/2023 passed by the respondent-detaining authority in exercise of powers conferred under Sec. 3 (1) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenu as defined under Sec. 2 (g-a) of the Act.

(3.) Mr.Pravin Gondaliya, learned advocate for the detenu submitted that the impugned order of detention of the detenu requires to be quashed and set aside, because registration of two FIRs for offences under Sec. 384, 506 (1) and (2) and 114 of the Indian Penal Code and Ss. 40 and 42 of the Gujarat Moneylenders' Act by itself cannot bring the case of the detenu within the purview of definition under Sec. 2 (g-