HARESH CHATURBHAI PARMAR (RAWAT) Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Notice for final disposal. Learned A. G. P. Mr. Dharmesh Devnani waives service of notice 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 66(1)(B), 65(E), 81, 98(2) etc. of the Prohibition Act.