SUMITSINGH SURENDRANSINGH CHAUHAN 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 quash and set aside the order of preventive detention at pre-execution stage passed by the respondents on the basis of above referred offence registered against the petitioner, declaring the same to be illegal, arbitrary, malafide and null and void.