JAGUBHAI VALABHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has prayed that the proposed order of detention passed by the respondent authority be quashed and set aside.

(2.) Heard learned advocate Mr. Nisarg D. Shah for the petitioner and learned AGP Mr. Meet Thakkar for the respondents.

(3.) Learned advocate for the petitioner referred the averments made in the memo of the petition and thereafter contended that against the petitioner three FIRs have been registered before different police stations in August and September, 2022. The details of the said FIRs are given in para 3 of the petition. At this stage, learned advocate for the petitioner further submitted that the petitioner filed Special Civil Application Nos.18808 of 2022 and 18914 of 2022 for two different FIRs which have been filed against the petitioner on 11/8/2022 before the concerned Police Stations of Amreli District, by stating that petitioner is apprehending that order of detention is likely to be passed against the petitioner because of the said FIR. However, both the aforesaid petitions came to be withdrawn on 23/9/2022.