DIPAK RAMESHBHAI CHAUHAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) BY way of this petition, the detenu has challenged the order of detention dated 4.12.2006 passed by the Commissioner of Police, Ahmedabad City, Ahmedabad, under the provisions of sub -Section (1) of Section 3 of the Gujarat Prevention of Anti -Social Activities Act, 1985 (hereinafter referred to as the 'PASA Act').

(2.) LEARNED advocate for the detenue has invited my attention to the order of detention dated 4.12.2006 by which detenue was arrested and sent to Jamnagar Jail as well as to the grounds supplied therein. As the grounds of detention, one criminal case is shown as registered against the detenue which pertains to 'Prohibition'.

(3.) ON the contrary, learned A.G.P. for respondent detaining Authority has supported the order of detention as well as grounds stated therein and has contended that the Authority has passed the impugned order after taking into consideration all the facts and circumstances of the case, and hence, no case is made out calling for interference of this Court.