ASLAM FIROZ CYCLEWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed in terms of draft. The same shall be done forthwith.

(2.) By filing present petition, the petitioner has prayed for the following reliefs:-

(3.) Thus, the prayer clause suggests that the petitioner is seeking quashing and setting aside of the order of preventive detention at pre-exeuction stage. The petitioner has apprehension that he would be detained under the provisions of the Gujarat Prevention of Anti-Social Activities Act, 1985 (hereinafter referred to as "PASA Act"), in view of registration of three FIRs for the offences under the different provisions of the Indian Penal Code as mentioned in the memo of the petition.