BIRJESHKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PERUSED the petition, materials supplied to the detenu, detention order and heard learned counsel for the parties.

(2.) LEARNED Advocate for the petitioner has invited my attention to the order of detention dated 13.5.2014 by which detenu was arrested and sent to Rajkot Central Jail, Rajkot as well as to the grounds supplied by the detaining authority.

(3.) HE has further submitted that on the basis of criminal case registered against the detenu, he cannot be termed as an 'Immoral Traffic Offender'. In support of his case he has placed reliance on a decision of this Court passed in the case of "Sohanlal Surajram Visnoi Vs. State of Gujarat and Ors." reported in, 2004(2) GLR 1051 wherein it was held as under: