SAROJBEN SURESHBHAI THAKKAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) LEAVE to Amend. By way of this petition, the detenu has challenged the order of detention dated 23. 07. 2007 passed by respondent No. 1 under the provisions of sub-Section (2) of Section 3 of the Gujarat Prevention of Anti-social Activities Act, 1985 (hereinafter referred to as the 'pasa Act' ).

(2.) HEARD. This Court is, generally, taking up the matter of detention for final disposal according to actual date of detention. However, in the case on hand, since the husband of the detenu is suffering from serious disease, this matter is taken up for final hearing and disposal.

(3.) LEARNED A. G. P. has produced a Medical Certificate of the detenu dated 02. 02. 2008 issued by Medical Officer, Central Jail, Ahmedabad. In the said certificate it has been mentioned as under.