MANOJ @ JALEBI Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) In this petition, the petitioner is aggrieved by the order dated 16.08.2016 whereby the respondent No. 2 has confirmed the order detaining him under the Rajasthan Prevention of Anti Social Activity Act, 2006 (hereinafter referred to as PASA Act) on the ground that he is habitual offender and dangerous person and is carrying on activity under PASA Act.

(2.) The contention of the petitioner is that the State of Rajasthan without taking into consideration that there is nothing on record to show that the petitioner is dangerous person and involved in any illegal activity after 2014 and past history has been detained mechanically and approval is also granted without considering the relevant facts.

(3.) This court has issued notice and respondent has opposed the petition filed by the petitioner.