PIYUS BABUBHAI MATIYA Vs. COMMISSIONER OF POLICE

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 pass any writ or order or directions quashing and setting aside the impugned order of detention at such pre-execution stage, which may has been passed against the present petitioner by the respondent No.1, on such terms and conditions as deemed fit, proper and necessary.

(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 Sections 143, 147, 148, 149, 323, 504, 506(2), 427 of the Indian Penal Code and 135(1) of the G.P. Act.