KALIBEN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner has challenged his order of detention dated 29/1/2014 being PCB/DTN/PASA/91/2014, 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 three complaints, as aforesaid, registered against the petitioner for terming him as a 'dangerous person'. All such FIRs are under the provisions of section 25[1][b][a] of the Arms Act and under section 135 of the G.P. Act, which are registered with DCB Police Station of Ahmedabad City, wherein total nine country made pistols, one Deshi Tamancha, 17 live cartridges and one mazagine were found from the petitioner.