JAYSUKH @ JAYESH MULJIBHAI RANPARIYA 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 certiorari or a writ, direction or order in the nature of certiorari calling for the material on the basis of which the detaining authority has recorded satisfaction, if any, to pass detention order against the petitioner allegedly on the ground that he is property grabber and after perusing the same quash and set aside the said detention order, if any passed against the petitioner.

(3.) The petitioner apprehends that the petitioner is likely to be detained under the Act on the pretext of two F.I.Rs. being C.R.Nos.I-105 of 2016 and 135 of 2016 registered with City 'A' Division police station and City 'C' Division police stations respectively.