- (1.) By this petition filed under Article 226 of the Constitution, petitioner -Bheru Singh has challenged the detention of his son -Tar Singh under section 3(1) of the Rajasthan Prevention of Anti -Social Activities Act, 2006 (in short "the Act') by respondent no.2 District Magistrate, Jaisalmer.
(2.) The facts in brief are these. The District Magistrate, Jaisalmer while exercising powers under section 3(1) of the Act passed an order dated 24.1.2015 for the detention of Tar Singh in Central Jail, Jaisalmer. The case of Tar Singh was then referred to the Advisory Board, which reported that in its opinion, there was sufficient cause for his detention. The State Government has thus now confirmed the detention of Tar Singh for a complete period of 12 months from the date of his detention. Aggrieved the petitioner has filed the present petition praying for quashing of the order of detention.
(3.) Learned counsel for the petitioner has submitted that the detention of Tar Singh is wholly illegal as the detention order was not at all necessitated, which would also be apparent from the grounds of detention served. According to the learned counsel for petitioner, the activities of Tar Singh might have caused law and order problem, but certainly not public order.;