ASHISHBHAI Vs. COMMISSIONER OF POLICE

JUDGEMENT

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

(2.) The petitioner has been detained as a "dangerous person" for the one offence registered with Pandesara Police Station under Sec. 354(A)(1)(i)(iii) of I.P.C. and Sec. 8, 9(m), 10, 11(3) and 12 of the POCSO Act.

(3.) Learned advocate for the petitioner has argued that this is a solitary offence and in connection with this offence, the Court of appropriate jurisdiction has enlarged the petitioner on bail and therefore, the detaining authority ought to have taken into consideration a lesser drastic remedy available by resorting to cancellation of bail.