LAWS(GJH)-2020-12-1035

TEJA Vs. STATE OF GUJARAT

Decided On December 09, 2020
TEJA Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This is a petition preferred under Article 226 of the Constitution of India, challenging the detention order being No. PCB/PASA/DTN/65/2020 dated 21.07.2020 passed by the Police Commissioner, Vadodara City, the respondent no.2 herein, placing the petitioner under preventive detention, in purported exercise of their powers under the Gujarat Prevention of Anti-Social Activities Act, 1985.

(2.) There is one FIR against the present petitioner, where he has been granted bail in connection with the FIR being I CR No.0210/2020 registered with Manjalpur Police Station, Vadodara City under Sections 323, 324, 114, 294B, 506(2) of IPC and Section 135 of Gujarat Police Act.

(3.) This Court issued rule on 10.08.2020 and the registry was directed to list this petition for final hearing. Today, learned Advocate, M.Subhadra Patel, appearing for the petitioner and the learned AGP, Ms. Jirga Jhaveri, have been heard elaborately.