YUNUSBHAI HASANBHAI GHANCHI Vs. DISTRICT MAGISTRATE, BHAYNAGAR

JUDGEMENT

(1.) xxx xxx xxx.

(2.) As is clear from the grounds of detention, it is not stated whether any action was taken for cancellation of bail which was granted by a competent Court and that in spite of such an action, the detenu continued his anti-social activities. A similar question arose before a Division Bench of this Court in Zubedabibi Rasidkhan Pathan v. State of Gujarat & Ors. 1995 36 (2) GLR 1134. There also the detenu was enlarged on bail and there was non-consideration on the part of the detaining authority as to whether any action was taken to get the bail cancelled. The Division Bench observed in paragraph 5 as under:

(3.) xxx xxx xxx.