Gujarat High Court
Rohitbhai Vashrambhai Solanki vs State Of Gujarat & 2 on 16 August, 2016
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/13870/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 13870 of 2016
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ROHITBHAI VASHRAMBHAI SOLANKI....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR MM TIRMIZI, ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 16/08/2016
ORAL ORDER
Notice be issued to respondents, making it returnable on 21.09.2016.
Mr.Devang Dave, learned Assistant Government Pleader waives service of notice on behalf of respondent-State of Gujarat.
By way of present petition filed under Article 226 of the Constitution of India, the petitioner apprehends his arrest as dangerous person on account of registration of three offences being I-C.R. Nos. 144 of 2014, 145 of 2014 and 146 of 2014 registered with Bavala Police Station.
It appears that dispute pertains to forgery of documents with respect to private land situated at survey No.375 in the sim of village Kesardi. Upon perusal of all the FIRs, the apprehension of the petitioner is well founded and hence, liberty of present petitioner is required to be protected. The respondent authority is directed not to detain the present Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Aug 17 02:55:34 IST 2016 C/SCA/13870/2016 ORDER petitioner under the PASA Act on account of registration of above offence till 21.09.2016.
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 Wed Aug 17 02:55:34 IST 2016