KAYYUM BABUBHAI SHAIKH Vs. POLICE COMMISSIONER

JUDGEMENT

(1.) This appeal filed under Clause 15 of the Letters Patent is against the judgment dated 4.8.2014 rendered by learned Single Judge in the petition preferred by the appellant seeking to quash the order of detention dated 11.2.2014 passed by respondent No.1 under Gujarat Prevention of Anti-Social Activities Act, 1985 ('the Act').

(2.) Learned Single Judge has held that the subjective satisfaction reached by the detaining authority for detaining the appellant is legal and valid as the same is based on the offences alleged in the FIRs which have bearing on the Public Order. Other points raised by the appellant in the petition are held to be purely technical.

(3.) We have heard learned advocates for the parties.