DADUBHAI BHURABHAI MULTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing present petition the petitioner, son of detenu, under Article 226 of the Constitution of India, has prayed to quash and set aside the order of detention dated 24/03/2015 passed by the respondent No.1, in exercise of power under sub-section (1) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "PASA Act"). The detenu is branded as "dangerous person".

(2.) Heard the learned Advocate for the petitioner and learned AGP for the respondents. No Affidavit in reply is filed by the respondents controverting the averments made by the petitioner.

(3.) The detenu came to be detained as "dangerous person" on his involvement in the offences being (i) CR No.II-01 of 2014, (ii) CR No.II-160 of 2014 and (iii) CR No.I-191 of 2014 before Karjan Police Station, for the offences under Sections 143, 147, 149, 323, 324, 504, 506(2) and 135 of the Indian Penal Code.