MOHSIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed for quashing and setting aside the order of detention, which is passed by the respondent No.2 in exercise of power under Sub-sec. (2) of Sec. 3 of Gujarat Prevention of Anti-Social Activities Act, 1985(PASA).

(2.) learned advocate Ms.Ratna Dubey for learned advocate Mr.Jadeja has invited attention of this Court to the averments made in the writ petition more particularly, paragraph No.5 and has submitted that the order of detention is already passed by the respondent No.2 and the petitioner is apprehending his arrest and hence, the same may be quashed.

(3.) Per contra, learned AGP has forwarded a communication of the Police Inspector, Warasiya Police Station, Vadodara city, Dist.Vadodara dtd. 28/7/2023, wherein it is stated as on today, even no proposal is received hence, there is no question of passing such order. The said communication is ordered to be taken on record.