JAYSINH SAMUNDARSINH SHEKHAVAT Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner has challenged order of detention dated 23/10/2015 being passed against him, which is produced at Annexure -A.

(2.) The sum and substance of the petition is to the effect that the detaining authority has failed to substantiate that the alleged anti - social activity of the petitioner has adversely affected or are likely to affect the maintenance of 'public order'. It is further submitted that the petitioner does not at all fall within the definition of

(3.) On perusal of the impugned order of detention, it becomes evident that the detaining authority has relied upon at -least four complaints registered against the petitioner for terming him as a 'dangerous person'. Three FIRs are under section 379 of the Indian Penal Code [IPC] and one FIR is under the provisions of sections 25 [1][1 -b]