NARESH GOPALDAS SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the detenu has challenged the order of detention dated 19.07.2007 passed by Police Commissioner, Ahmedabad under the provisions of sub -Section (2) of Section 3 of the Gujarat Prevention of Anti -social Activities Act, 1985 (hereinafter referred to as the 'PASA Act').

(2.) LEARNED Advocate for the detenu has invited my attention to the order of detention dated 19.07.2007 by which detenu was arrested and sent to District Jail, Surat as well as to the grounds supplied therein. As per the grounds of detention, two criminal cases are shown as registered against the detenu which pertains to 'Prohibition'.

(3.) THE learned A.G.P. for respondent -detaining Authority has supported the order of detention as well as grounds stated therein and has contended that the Authority has passed the impugned order after taking into consideration all the facts and circumstances of the case, and hence, no case is made out calling for interference of this Court.