NASIR @ NASRA BASIRBHAI GHANCHI Vs. POLICE COMMISSIONER

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 being C.R. No.I-54 of 2017 registered with Ramol Police Station and C.R. No.I-307 of 2018 registered with Naroda Police Station for the offence punishable u/s 379 and 114 of the Indian Penal Code.