SANJAY @ TAKO VAGHJIBHAI ROJASRA 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 allow this Special Civil Application by issuing a writ of mandamus or any other appropriate writ, order or direction quashing and setting aside the order of detention passed by the respondent No.2 at a pre- execution stage.

(3.) The petitioner apprehends that the petitioner is likely to be detained under the Act on the pretext of three F.I.Rs. for the offence punishable under Sections 323, 504, 506(2), 447, 427 and 114 of the Indian Penal Code and Section 135(1) of the G.P. Act.