Gujarat High Court
Vipul @ Nagaraj Bhikhabhai Jadav(Koli) vs State Of Gujarat & 3 on 1 October, 2015
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/15961/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15961 of 2015
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VIPUL @ NAGARAJ BHIKHABHAI JADAV(KOLI)....Petitioner(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR ASHISH M DAGLI, ADVOCATE for the Petitioner(s) No. 1
MR. UTKARSH SHARMA, AGP, for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 01/10/2015
ORAL ORDER
Notice and notice as to interim relief returnable on 12.10.2015.
Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice on behalf of respondent No.1-State of Gujarat.
By way of present petition at pre-execution stage, the petitioner apprehends his arrest/detention under the PASA Act on account of registration of three offences bearing C.R.No. I-239 of 2015 registered with Gondal Taluka Police Station, vide C.R.No.5190 of 2015 registered with Kotda Sangani Police Station and vide C.R.No. III-5389 of 2015 registered with Gondal City Police Station under the provision of Prohibition Act.
Looking to the averments/allegations made in the FIRs, the petitioner has made his case to grant interim Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Oct 02 02:34:39 IST 2015 C/SCA/15961/2015 ORDER relief.
In light this position, the detaining authority is directed not to detain the petitioner, if it proposes to detain the petitioner on the basis of above offences, till returnable date.
Learned Assistant Government Pleader is directed to place on record the detention order for Court's perusal, if any, passed against the present petitioner on returnable date.
Direct Service for other respondents is permitted.
(S.H.VORA, J.) siddharth Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Oct 02 02:34:39 IST 2015