FAKRUDDIN JAMILBHAI VORA (DHAKAPURWALA) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application preferred by the petitioner under Articles 226 and 227 of the Constitution of India, challenging the action of the respondent No.2 of passing the impugned order of detention dated September 19, 2017, under the provisions of the Prevention of Anti-Social Activities Act, 1985 (hereinafter referred to as 'the PASA Act').

(2.) It is the case of the respondent-authority that the present petitioner has been allegedly involved in two cases registered with Sabarmati Police Station and Vastrapur Police Station being I-C.R. No.93 of 2016 registered on August 02, 2016 and I-C.R. No.98 of 2017 registered on April 14, 2017, respectively, for the offences punishable under sections 379 and 114 of the Indian Penal Code i.e. for theft of 24 batteries.

(3.) It is a matter of record that for those offences, the petitioner has been enlarged on regular bail by the police authority itself on the very same day of his arrest. No chargesheet has been filed till date in both the aforesaid cases.