CHHATRAPALSINH MANHARSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.G.P. waives service of Rule for the respondent ­ State.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner prays to issue a writ of prohibition or a writ in the nature of prohibition or any other appropriate writ, order or direction in the nature of writ quashing and setting aside the impugned order of detention at a pre -execution stage passed by the respondents in respect of all the complaints as mentioned in para 4.1 of the petition. It requires to be noted that, in all, there are seven F.I.Rs. filed against the petitioner, as mentioned in para 4.1 of the petition. However, out of seven F.I.Rs., the detention order against the present petitioner has been passed only for two offences i.e. Prohibition C.R.Nos.182 of 2015 and 5069 of 2016 registered with Rajkot Taluka police station, Rajkot City and Shapar Veraval police station, Rajkot (Rural) respectively and, therefore, the present petition is confined to the extent of two F.I.Rs. only.