IDRISHBHAI SULEMANBHAI HAYAT 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 appropriate writ, order or directions of this Hon'ble High Court, directing the respondents herein to produce relevant papers and records, orders and grounds of detention which is passed against the present petitioner and after perusing the grounds of detention and the role of the proposed petitioner - detenue, order of detention which is passed by the respondent no.2 i.e. the District Magistrate of Narmada District and to be approved by the State Government i.e. the respondent no.1 may be quashed and set aside in the interest of justice.

(3.) The petitioner apprehends that the petitioner is likely to be detained under the Act on the pretext of an F.I.R/s. being C.R.No.II-41 of 2014 registered with Tilakwada police station and C.R.No.II-4 of 2014 registered with Sagbara police station.