KALPESHBHAI DEVSHIBHAI VADHER Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The challenge is to the order of detention at pre-execution stage that the respondent No.7- detaining authority viz. the District Magistrate, Amreli, in exercise of powers conferred under Sec. 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") will detain the petitioner - detenue as 'dangerous person'.

(3.) Learned counsel for the petitioner has argued that father of the petitioner namely Devshibhai Vadher who is also co- accused in three of the FIRs out of four FIRs and he is already detained as 'dangerous person' under the provisions of PASA vide order dtd. 24/4/2024 and therefore, there are all chances and the petitioner is under tremendous fear that he would also be detained under PASA as 'dangerous person' and thus, this Hon'ble Court may kindly protect the petitioner against his detention.