GHORI SARIFKHAN @ SHEFO NASIRKHAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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 395 and 397, 323, 504, 427, 147, 148, 149, 354, 323, 324, 337, 506(2) 307, 333, 332, 143, etc. of the Indian Penal Code and Section 25(1)A of the Arms Act and Section 135 of the Gujarat Police Act.

(3.) During the course of hearing, the State was directed to place on record the detention order for Court's perusal and consequently, the State has placed on record the detention order bearing No.MAG/DET/PASA/09/2018 dated 21.12.2018 passed by the detaining authority.