CHOTUMAL SUGANSINGH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner (hereinafter referred to as the detenu) in the above petition has challenged the order of detention dated 5/08/1985 passed against him under the provisions of the Gujarat Prevention of Anti-Social Activities Ordinance 1985 (hereinafter refer red to as the Ordinance) by the Commissioner of Police Ahmedabad City. The grounds of detention Annexure C which also bear the same date and which were in Gujarati were supplied to the detenu in English rendering of the said grounds so far as is relevant is as follows:

(2.) Along with the grounds a list with 13 documents was given to the detenu. In the said documents 5 were statements of persons one was pertaining to Crime Register No. 316/82 and the remaining 7 were regarding the 7 offences listed in the grounds as stated above

(3.) Petition has been permitted to be amended as per the order dated 27/09/1985 Shri B. K. Jha Commissioner of Police filed his first affidavit-in-reply (pages 26 to 35) on 25/09/1985 He has filed a further affidavit-in-reply (pages 36 to 40 dated 16/10/1985). He has also filed a further affidavit-in-reply on 21/10/1985. (pages 41 to 45 which pertains to paragraph 9 (XX)) and subsequent paragraphs of the petition. Shri M. T. Parmar Under Secretary Home Department has filed an affidavit-in-reply dated 19/10/1985 (pages 46 to 48).