BHARATBHAI JIVRAJBHAI LIMBASIYA 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 of certiorari or a writ in the nature of Certiorari or any other appropriate writ, order and/or direction, calling for the material on the basis of which the Respondent No.2 has recorded the satisfaction to pass detention order against the petitioner, and further be pleased to quash and set aside the order of preventive detention at pre-execution stage passed by the Respondent No.2, declaring the same to be illegal, invalid, null and void and arbitrary.

(3.) The petitioner apprehends that the petitioner is likely to be detained under the Act on the pretext of F.I.R/s for the offence punishable under section 143, 147, 148, 149, 506(2), 447, 427, 452 and 504 of the Indian Penal Code and 135(1) of the G.P. Act.