JIGAR SAHARABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Appeal under clause 15 of the Letters Patent is at the instance of an unsuccessful writ-applicant of a writ-application and is directed against the judgment and order passed by a learned Single Judge of this Court dated 31st August 2020 in the Special Civil Application No.9636 of 2020, by which the learned Single Judge rejected the writ-application filed by the writ-applicant seeking relief at the pre-detention stage.

(2.) The case of the appellant may be summarised as under :

(3.) The appellant is apprehending that he may be preventively detained under the PASA as a 'dangerous person' on the strength of a solitary FIR registered against him for the offences punishable under Sections 143, 147, 148, 149, 323, 324, 325, 294(b), 506(2) of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.