(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 a writ of mandamus or any other appropriate writ, order or direction to the respondent authorities and may be pleased to quash and set aside the order of preventive detention at pre-execution stage passed by the respondents against the petitioner, declaring the same to be illegal, arbitrary, malafide, null and void.
(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 offences punishable under section 379, 356 and 114 of the Indian Penal Code.