SAHID IQBALBHAI QURESHI 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 issue a prohibition or a writ in the nature of prohibition or any other appropriate writ, order and/or direction quashing and setting aside threatening action of respondent no.2, 3, 4 of passing the order of detention under PASA Act against the petitioner and if the order of detention is already passed by the respondent No.2,3,4 against the petitioner, the same may be quashed and set aside as being illegal, invalid, null and void and arbitrary, suffers from total and arbitrary, suffers from total non application of mind, without jurisdiction and competence, suffering from mala fides and violative of Article 14, 19 and 21 of the Constitution of India.

(3.) The petitioner apprehends that the petitioner is likely to be detained under the Act on the pretext of an F.I.R/s. for the offence punishable under Sections 393, 356, 379 and 114 of the Indian Penal Code.