PRAKASH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner has challenged his order of detention dated 21/1/2014 being PCB/DTN/PASA/57/2014, which is produced at Annexure -A.

(2.) HEARD Ld. Advocate for the petitioner and Ld. AGP for the respondents.

(3.) ON perusal of the impugned order of detention, it becomes evident that the detaining authority has relied upon at -least two complaints, as aforesaid, registered against the petitioner for terming him as a 'dangerous person'. Both such FIRs are under the provisions of section 25[1][b] of the Arms Act, which are registered with DCB Police Station of Ahmedabad city, wherein three country made pistols and seven live cartridges were found from the petitioner.