MUSTAK @ KALIEA MAKBULHUSSAIN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.G.P. waives service of Rule for the respondent State.

(2.) With the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(3.) The petitioner apprehends that the petitioner is likely to be detained under the PASA Act on the pretext of F.I.R/s for the offence punishable u/s 307, 294-B 114 325, etc. of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.