RAKESH JETHABHAI KANGAD-AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the parties. This petition is directed against the order of detention dated 26.3.2013 passed by respondent No.2, in exercise of powers conferred under section 3[2] of the Gujarat Prevention of Anti Social Activities Act, 1985 [for short 'the Act'] by detaining the detenue as a "dangerous person" as defined under section 2[c] of the Act.

(2.) LEARNED advocate for the detenue submits that the order of detention impugned in this petition deserves to be quashed and set aside and the ground that the registration of two offences by itself cannot bring the case of the detenue within the purview of definition of "dangerous person" under Section 2[c] of the Act. Learned counsel for the detenue further submits that the illegal activity carried out as alleged, cannot have any nexus or bearing with the maintenance of the public order and at the most it can be said to be breach of law and order. Further, except statements of witnesses and registration of FIRs, no other relevant or cogent material is available on record connecting the alleged antisocial activities of the detenue with breach of the public order.

(3.) LEARNED AGP for the respondent ­ State supported the detention order passed by the authority and submitted that the detenue is a dangerous person and sufficient material and evidence was found during the course of investigation, which was also supplied to the detenue, indicating that the detenue is in habit of indulging into activities as defined under Section 2[c] of the Act and considering the facts of the case, the detaining authority has rightly passed the order of detention and the detention order deserves to be upheld by this Court.