AKASH Vs. COMMISSIONER OF POLICE, AHMEDABAD CITY

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for the following reliefs;

(2.) Learned advocate for the petitioner submitted that though the grounds of detention indicate that the detaining authority has relied upon three IPC offences; however, the gap between the said three offences are of more than four months and therefore, it cannot be said that the petitioner has continuously indulged in the offence.

(3.) Learned advocate submitted that the petitioner was enlarged on regular bail in the month of July 2023, but the detention order was passed in the month of September 2023 and therefore, there is a delay of almost two months in the passing of the order of detention, which is fatal to the order of detention.