DILIP JIVANLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The statements of the witnesses very clearly indicate that the detenu is a head-strong person, and apart from the fact that he had incited communal frenzy, there is one other factor which weighed with the Court and it is this that the detenu is in the habit of indulging in eye-witnessing. Whenever he was rebuked on that score he had resorted to violence. Under the circumstances , we feel that the detaining authority was perfectly justified in passing the detention order. The petitioner appears to be head-strong person who can be prevented from indulging in violent activities only by detaining him under the Prevention of Anti-Social Activities Act. In that view of the matter, we do not think that there is any substance in this matter. The petition is, therefore, dismissed and the Rule is discharged.