OMPRAKASH LADHURAM VISHNOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner prays to issue a writ of mandamus or any other appropriate writ, order or direction to quash and set aside on pre -execution stage, the order of detention likely to be passed by the respondent No.2, against the petitioner, under the PASA Act.

(3.) The petitioner apprehends that the petitioner is likely to be detained under the Act on the pretext of an F.I.R/s. for the offence punishable under Sections 66B, 65AE, 116(2), 98 and 99 of the Prohibition Act.