SONU @ BHUGDI ISHWARLAL JESHWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties and perused the record.

(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 set aside the order of detention, if any, passed by the detaining authority against the petitioner under the Gujarat Prevention of Anti -social Activities Act, 1985 (for short, the 'Act') in exercise of powers under Sub -Section (2) of Section 3 of the Act as being illegal, null and void, arbitrary, without jurisdiction and competence suffering from legal mala fides and violative of Articles 14, 19 and 21 of the Constitution of India.

(3.) The petitioner apprehends that the petitioner is likely to be detained under the Act on the pretext of F.I.R/s for the offence punishable u/s 66(1)B, 65AE, 116(1) and 81 of the Prohibition Act.