PARVEJ Vs. STATE OF GUJARAT AND ORS.

JUDGEMENT

(1.) Perused the petition, materials supplied to the detenu, detention order and heard learned counsel for the parties.

(2.) This petition under Article 226 of the Constitution of India is directed against the order of detention 26.10.2015 passed by the respondent authority in exercise of powers conferred under Sec. 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short the Act) by detaining the detenue as a "dangerous person" as defined under Sec. 2(c) of the Act.

(3.) Learned advocate for the detenue submits that the order of detention impugned in this petition deserves to be quashed and set aside and the ground that two offences registered against the detenu before the concerned police station vide I -C.R. Nos. 91/2015 and 152/2015 for the offences punishable under Ss. 380, 114 etc. of I.P.C., by itself cannot bring the case of the detenue within the purview of definition "dangerous person" under Sec. 2(c) of the Act. Learned advocate for the detenue further submits that illegal activity carried out as alleged cannot have any nexus or bearing with maintenance of public order and at the most it can be said to be breach of law and order. Further, except registration of FIRs, no other relevant or cogent material is available on record connecting the alleged anti -social activities of the detenue with breach of the public order.