PARESH UPADHYAY,J. - (1.)Challenge in this petition is made to the order passed by the Commissioner of Police, Vadodara, dtd. 5/8/2021, whereby the petitioner is detained under the Gujarat Prevention of Anti Social Activities Act, 1985.
(2.)Learned advocate for the petitioner has submitted that, mere filing of two FIRs against the petitioner itself is no ground, for the detaining authority, to arrive at the conclusion that the activities of the petitioner are prejudicial to the maintenance of the public order. It is further submitted that, no legally sustainable satisfaction is recorded by the detaining authority before passing the impugned order and therefore the impugned order be quashed and set aside.
(3.)Learned Assistant Government Pleader for the respondent State Authorities has supported the detention order passed by the detaining authority and has submitted that the impugned order is based on sufficient material and the detaining authority has rightly arrived at the conclusion that the activities of the petitioner are prejudicial to the maintenance of the public order. It is submitted that this petition be dismissed.