IQBAL @ BALO LATIF SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 0 By way of this petition, the detenu has challenged the order of detention dated 07.03.2007 passed by Commissioner of Police, Surat under sub -Section (2) of Section 3 of the Gujarat Prevention of Anti -social Activities Act, 1985 (for short, 'PASA Act').

(2.) 0 Learned Advocate for the detenu has invited my attention to the order of detention dated 07.03.2007 as well as grounds supplied therein, by which detenu was detained and sent to District Jail, Bhavnagar. As the grounds of detention two criminal cases have been shown as registered against the detenu.

(3.) 0 On the contrary, learned A.G.P. has supported the order of detaining Authority and has submitted that registration of the aforesaid criminal cases and statements of witnesses against the detenu would go to show that detenu was indulging in such serious activities which can be said to be prejudicial to the maintenance of 'public order'. Learned A.P.P. further submitted that there is sufficient material before the detaining Authority to pass the order of detention and no interference is called for by this Court.