ANISH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Asmita Patel, learned APP waives service of notice of rule on behalf of the respondent No.1 ?State.

(2.) This application has been filed by the applicant ?petitioner seeking temporary bail for a period of 60 days during pendency of Special Civil Application No. 22359 of 2019, in which an order passed by the respondent No.2 under the Gujarat Prevention of Anti Social Activities Act 1985, is challenged.

(3.) It is sought to be submitted by learned advocate Mr. Maulik Nanavati for the applicant ?petitioner that the applicant ? petitioner has already been enlarged on bail in respect of the cases, which have been shown pending against him in the impugned order passed by the respondent No.2. He further submits that the main petition of the applicant ?petitioner was part of the bunch of petitions which were taken up for final disposal before the lock ?down was imposed. However, on account of non availability of learned advocate for the applicant ? petitioner, the petition of the applicant ? petitioner was not taken up and the other petitions were heard and finally disposed of by setting a side the detention order. He, therefore, submits that the applicant ? petitioner may be released on temporary bail as prayed for in the present application.