DANISH GULAM MOHAMMAD BAGWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY filing present petition the petitioner, under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order of detention dated 5.7.2008 passed, against the petitioner, by the respondent No. 2 -the Commissioner of Police, Ahmedabad, in exercise of power under Sub -section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "PASA Act"). The detenu is branded as "dangerous person".

(2.) HEARD the learned Advocate for the petitioner and learned AGP Mr. Nanavati for the respondents. No Affidavit in reply is filed by the respondents controverting the averments made by the petitioner.

(3.) THE detenu came to be detained as "dangerous person" on his involvement in the offences being (i) CR No. 55/2008 dated 28.1.2008, (2) 101/2008 dated 4.6.2008 and (3) 237/2008 dated 5.5.2008, all registered with Vejalpur Police Station, Ahmedabad.