MEHTAB AHRAR SIKNDER SHEIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed this Letters Patent Appeal under Article 15 of the Letters Patent Appeal to challenge the judgment dated 10.12.2013 passed by the learned single Judge in Special Civil Application No. 16398 of 2013, wherein the learned single Judge has dismissed the petition filed by the appellant to quash the detention order which is yet to be passed by the detaining authority against the appellant.

(2.) The facts in brief giving rise to this Letters Patent Appeal are that the appellant filed writ petition in this High Court to quash the detention order which is yet to be passed by the detaining authority on the basis of solitary criminal case registered against the appellant and has sought quashment of the detention order on various grounds available to the appellant to challenge the detention order after its execution. Thus the appellant preferred the writ petition apprehending his detention in pursuance of proposed detention order to be passed by the detaining authority. The learned single Judge by the impugned judgment has dismissed the writ petition. Hence this Letters Patent Appeal.

(3.) We have heard Ms. Subhadra G. Patel, learned advocate appearing for the appellant and Mr.Utkarsh Sharma, learned Assistant Government Pleader appearing for the respondents.