ANIL DAYASHANKAR PANDEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Petition is filed by the Petitioner seeking the following prayer: "18 (B) That this Hon'ble Court may be pleased to allow this Special Civil Application by issuing appropriate writ order or direction by calling for the order of detention passed by the deteining authority in case of petitioner on account of the registration of the offence as Cr. No. 11196004230359/2023 registered with Gotri Police Station, Vadodara at Annexure A and also be pleased to quash the same as being illegal, invalid, null and void, arbitrary, suffers from non-application of mind, without jurisdiction and competence, suffering from mala fides and violative of Article 14 , 19 and 21 of the Constitution of India;"

(2.) Thus, the Petitioner is seeking appropriate direction by quashing the order of detention passed by the detaining authority and to quash the same. In paragraph 6, a categorical statement is made by the Petitioner that the detaining authority has already passed an order in case of co-detenue for the very CR and the order of detention is passed and the authorities are likely to execute the same since the Police Inspector also came to the resident of the Petitioner for executing the detention order.

(3.) Learned AGP on instructions, has forwarded a communication dtd. 27/6/2023, wherein and whereby, the Police Inspector, Gotri Police Station, Vadodara City has submitted that as on today i.e. 27/6/2023 no order of detention, detaining the Petitioner under PASA is passed for the offence under the Prohibition Act .