Gujarat High Court
Mohammed Shafi @ Pappu Ibrahim Khokhar vs State Of Gujarat Thro Secretary & 7 on 6 February, 2014
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/34/2013 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 34 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE S.H.VORA
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1 Whether Reporters of Local Papers may be allowed to see
the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law as
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
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MOHAMMED SHAFI @ PAPPU IBRAHIM KHOKHAR....Petitioner(s)
Versus
STATE OF GUJARAT THRO SECRETARY & 7....Respondent(s)
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Appearance:
MR MM TIRMIZI, ADVOCATE for the Petitioner(s) No. 1
DS AFF.NOT FILED (R) for the Respondent(s) No. 2 - 8
MR BIPIN BHATT AGP for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 2 - 8
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 06/02/2014
Page 1 of 17
C/SCA/34/2013 CAV JUDGMENT
CAV JUDGMENT
1. By way of this petition under Article 226 of the Constitution of India, the petitioner challenges the legality and validity of the order of detention dated 18.10.2012 passed by the respondent No.4 in purported exercise of powers under Sub-Section (2) of Section 3 of the Gujarat Prevention of Anti- Social Activities Act, 1985 (for short, the 'Act') at pre-detention stage.
2. Brief facts as arising from the petition are that four offences registered against the petitioner vide II-C.R.No.8 of 2010 for the offence punishable under Sections 285 and 114 of the Indian Penal Code, I-C.R.No.17 of 2011 for the offence punishable under Sections 143, 147, 148, 149, 323 and 504 of the Indian Penal Code, I-C.R.No.24 of 2011 for the offence punishable under Sections 143, 147, 148, 149, 323, 504, 506(2), 427 of the Indian Penal Code and 135 of the B.P. Act and vide II-C.R.No.17 of 2012 for the offence punishable under Sections 143, 147, 148, 149, 323, 504, 506(2) and 427 of the Indian Penal Code and Section 135 of the B.P. Act before Hansot police station. According to the petitioner, he is a social worker and is politically very active activist. According to the petitioner, respondent No.7, apprehending that the presence of the petitioner in the constituency is likely to reduce votes being casted in his favour and he might not be elected, the respondent No.7 with a view to see that the petitioner is kept away from the constituency and also to see that the petitioner may not contest election against him from the constituency, approached the respondent No.2, who is holding the portfolio of Home Ministry. According to the petitioner, respondent Page 2 of 17 C/SCA/34/2013 CAV JUDGMENT Nos.2 and 6, in collusion and connivance with each other decided to keep away the petitioner from the constituency and as a part of conspiracy, respondent Nos.2 and 7, used their political powers and under the political pressure, the respondent No.4 has exercised powers under Section 3(2) of the Act and passed the order of detention against the petitioner. According to the petitioner, there are two muslim groups which indulge into fighting against each other since many years. Both the groups have given various complaints/FIRs against each other. According to the petitioner, and F.I.R. being II-C.R.No.17 of 2012 for the offence punishable under Sections 143, 147, 148, 149, 323, 452, 337, 504 and 427 of the Indian Penal Code and Section 135 of the Bombay Police Act has been registered on 04.04.2012 with Shakirwadi police station and on the date of alleged incident, accused persons came at the place of incident and attacked on complainant side. According to the petitioner, he is neither named nor described in the F.I.R. and on the date of alleged incident, the accused named in the F.I.R., had assaulted the complainant side with weapons. However, it has been suppressed that the cross F.I.R. filed by the petitioner being I- C.R.No.16 of 2012 registered with Hansot police station on 04.04.2012 for the offences punishable under Sections 143, 147, 148, 149, 323, 337, 506(2) of the Indian Penal Code and Sections 177, 184,134 and 279 of the Motor Vehicle Act and Section 135 of the Bombay Police Act. According to the petitioner, on the date of incident, when the complainant was loading wooden logs in his tempo, accused - Mr.Samad Kanung armed with stick and dragged the complainant out of his tempo and at that time, persons residing nearby gathered and all those persons started beating the complainant. Meanwhile, Page 3 of 17 C/SCA/34/2013 CAV JUDGMENT his family persons came and seeing them, accused persons ran away. According to the petitioner, the detaining authority has considered only those materials which are adverse to the petitioner and has failed to consider the material favourable to the petitioner which reflects total non application of mind on the part of the detaining authority. According to the petitioner, on the basis of above material, the detaining authority appears to have passed the order of detention against the petitioner branding him as a dangerous person within the meaning of Section 2(c) of the Act. According to the petitioner, he was arrested and was also released on bail by the competent authority.
3. Upon serious apprehension that the order of detention has already been passed against the petitioner, the present petition is preferred.
4. An affidavit-in-reply is filed by the respondent No.4 contending that the petition filed by the petitioner is not maintainable under the law. It is submitted that the petitioner is a habitual offender having no regard for the law. It is submitted that the petitioner has been booked under the various Sections of the Indian Penal Code. According to the respondent No.4, the present petition has been filed with misconception of facts and law at the stage of pre-execution of detention order. It is submitted that the order of detention has been passed against the petitioner under the said Act keeping in view his past criminal records and the unlawful activities as recorded in the aforesaid F.I.Rs. filed against him showing his disregard for law and order. It is submitted that it is general apprehension well founded on the basis of the past records of Page 4 of 17 C/SCA/34/2013 CAV JUDGMENT the petitioner that the petitioner might create or can be privy of any disturbance or may even indulge into direct or indirect unlawful activities endangering the very fabric of law and order and may endanger the peace in the area. It is submitted by respondent No.4 that the order of detention has been passed only after going through the relevant materials placed before him and after perusal of the materials, the petitioner was declared as a dangerous person as he has been in habit of violating law. It is submitted by respondent No.4 that the petitioner had made all endeavours to avoid the service of detention order and has filed this petition to avoid possible detention during the Gujarat Assembly election. It is also submitted in the reply that the order of detention has been passed by the authorities under the said Act on the basis of material placed before it and after having considered them and giving them a thoughtful consideration by applying proper mind to the same and considering the same from all wider perspectives under the given circumstances keeping in view the assembly elections held in December last year. It is further submitted that the order of detention has not been passed under any political pressure as alleged. It is submitted that the competent authority has not acted under the pressure of anybody or body of individuals having any posts for that matter and has acted purely on the merits of the case and, therefore, it is the petitioner who is putting extraneous elements only with a view to avoid his possible detention and transportation to District Jail Amerli. It is submitted that the ground of assembly election is not available to the petitioner. It is submitted that no proposals were ever received by the predecessor of the respondent No.3 in the month of May-June and, therefore, the same is shorn of any truth in it. It is Page 5 of 17 C/SCA/34/2013 CAV JUDGMENT submitted that it was a proposal against the petitioner which required to be considered and merely there are cross cases or other complaint against the police authorities would not absolve the petitioner from the consequences which would ensue. It is submitted that because of the petitioner has been enlarged on bail in the cases filed against him, that is no ground for him being not declared as a person mentioned under Section 2(c) of the Act and even after his successive release on bail, he has indulged in similar criminal activities. It is submitted that the petitioner is absconding and evading the service and execution of order of detention on one hand and has been trying to get shelter of law by preferring the present petition on the other hand. According to the respondent No.4, the detaining authority, after carefully considering, pursuing, examining and applying its mind to all the relevant materials placed before it as well as legal provisions applicable to the same, was subjectively satisfied that the petitioner is a 'dangerous person' as defined under Section 2(c) of the Act and hence, passed the order of detention against the petitioner to prevent him from acting in any manner prejudicial to the maintenance of public order. Along with the reply, the respondent No.4 also placed copy of the detention order dated 18.10.2012 being No.POL/PASA/DET/CASE No.34/2012.
5. Respondent No.4 has also filed additional affidavit submitting that the petitioner after his release by this Court, on 07.03.2013, has committed another offence and F.I.R. has been registered against the petitioner being I.C.R.No.12 of 2013 before Hansot police station. It is also submitted that the those, who are habitual offenders or hardened criminals often indulging into criminal and unlawful activities showing Page 6 of 17 C/SCA/34/2013 CAV JUDGMENT complete disregard for the law of land and having no repentance for their conduct and behaviour which is dangerous for the society must not be shown any leniency.
6. Learned advocate Mr.M.M. Tirmizi for the petitioner has submitted that the petition in the present form is maintainable and tenable both on law as well as on facts to substantively challenge the order of detention at pre-execution stage in view of the decision of the Hon'ble Apex Court in the case of Deepak Bajaj V/s. State of Maharashtra and another reported in 2009(1) G.L.H. 140. According to him, the Hon'ble Apex Court, considering its earlier decision in the case of Additional Secretary to the Government of India and others V/s. Smt. Alka Subhash Gadia and another reported in 1992 Supp.(1) SCC 496 and the objections taken at the pre-execution stage by the other side therein, on the identical ground, has held that "we are of the opinion that the five grounds mentioned therein on which the Court can set-aside the detention order at pre execution stage are only illustrative not exhaustive". Learned advocate Mr.Tirmizi also relied upon the decision of the Hon'ble Apex Court in the case of Rekha V/s. State of Tamil Nadu through Secretary to Government and another reported in (2011)5 SCC 244. According to him, except the above offences, there is no material to indicate that the alleged activity of the petitioner is affecting or likely to affect adversely to the maintenance of public order and hence, the order of detention is illegal and bad in law. Learned advocate for the petitioner submitted that from the said F.I.Rs., it appears that the alleged incidents are individual in nature and it has nothing to do with public order and, therefore, the subjective satisfaction of the detaining authority that the alleged Page 7 of 17 C/SCA/34/2013 CAV JUDGMENT activities of the petitioner are prejudicial to the maintenance of public order is based on irrelevant and extraneous materials. It is also submitted by him that against the F.I.R. registered against the petitioner being II-C.R.No.17 of 2012, cross F.I.R. being I-C.R.No.16 of 2012 came to be filed. It is submitted that the detaining authority has not considered the cross F.I.R. which is a very vital and important document and the detaining authority supposed to consider all the relevant and vital materials including the said cross F.I.R. and, therefore, non consideration of the vital and important document i.e. cross F.I.R. being I-C.R.No.16 of 2012 would amount to total non-application of mind on the part of the detaining authority and on this ground also, the order of detention becomes bad in law.
7. Learned A.G.P. Mr.Bipin Bhatt for the State, on the other hand, submitted that this petition is at pre-execution stage without surrendering before challenging the order of detention. Unless and until the petitioner surrenders, he would not be entitled to get the order as well as the grounds thereunder and the petitioner would not be entitled to copies of the same by filing the present petition.
8. Before the petition is taken on merits, it is necessary to keep in mind the law as settled by the Division Bench of this Court in the case of Mancharam Samaram Meena V/s. State of Gujarat and others reported in 2013(3) GLR 1968 in the matter of petitions challenging the detention order at pre-execution stage and, more particularly, paras 7.11 to 7.14 thereof, which read as under:-
Page 8 of 17 C/SCA/34/2013 CAV JUDGMENT"7.11 In Bhaurao (Supra), the Apex Court took notice of the decision of a coordinate Bench in Subhash Muljimal Gandhi Vs. L. Himingliana, (1994) 6 SCC 14. In Subhash Muljimal Gandhi (Supra) an order of detention was challenged by the detenue at the pre-execution stage and it was contended by the detenue that the contingency noted in Alka Subhash Gadia (Supra) were illustrative and not exhaustive. Quoting the decision of Subhash Muljimal Gandhi (Supra), the Apex Court made the following observations in Para- 56 and 57;
56. In this connection, it may be profitable if we refer to a decision of this Court in Subhash Muljimal Gandhi v. L. Himingliana & Anr., (1994) 6 SCC 14. There, an order of detention was challenged by the detenu at pre-execution stage. It was contended by the detenu that the contingencies noted in Alka Subhash Gadia were illustrative and not exhaustive. It was submitted that there might well be other contingencies where such order could be questioned at pre-execution stage. In that case also, it was alleged that the detenu was harassed, humiliated and beaten by authorities and the case called for grant of relief before execution of order of detention.
57. Negativing the contention and referring to Alka Subhash Gadia and N.K. Bapna v. Union of India, (1992) 3 SCC 512, the Court said;
"The above principles laid down in Alka Subhash Gadia have been quoted with approval by another three-Judge Bench in N.K. Bapna v. Union of India ((1992) 3 SCC 512. Bound as we are by the above judgments, we must hold that the other contingencies, if any, must be of the same species as of the five contingencies referred to therein. Coming now to Mr. Jethmalanis submission, that the detention order was passed for a wrong purpose, namely, to harass and humiliate the appellant by concocting a false case of smuggling, based primarily on a confession obtained from him after subjecting to him to assault, illegal detention and extortion we find that the detaining authority has denied the allegations of assault and extortion. Needless to say these are disputed questions of fact, which we cannot entertain much less delve into or decide upon. In any case, the said fact, even if true Page 9 of 17 C/SCA/34/2013 CAV JUDGMENT cannot vitiate the order of detention". (emphasis supplied) 7.12 It will also be profitable for us to quote the observations made by the Apex Court in Para-63 of the said decision;
63. From the foregoing discussion, in our judgment, the law appears to be fairly well settled and it is this. As a general rule, an order of detention passed by a Detaining Authority under the relevant preventive detention law cannot be set aside by a Writ Court at the pre-execution or pre-arrest stage unless the Court is satisfied that there are exceptional circumstances specified in Alka Subhash Gadia. The Court must be conscious and mindful of the fact that this is a suspicious jurisdiction i.e. jurisdiction based on suspicion and an action is taken with a view to preventing a person from acting in any manner prejudicial to certain activities enumerated in the relevant detention law. Interference by a Court of Law at that stage must be an exception rather than a rule and such an exercise can be undertaken by a Writ Court with extreme care, caution and circumspection. A detenu cannot ordinarily seek a writ of mandamus if he does not surrender and is not served with an order of detention and the grounds in support of such order.
7.13 Thus, in our opinion, the decision of the Supreme Court in Deepak Bajaj(Supra) would not save the situation for the appellant. Even otherwise, the appellant has relied upon the Clauses (3) and (4) as laid down in Alka Subhash Gadia (Supra) i.e. the order is passed for a wrong purpose and the same is on vague, extraneous and irrelevant grounds. We have already discussed in the earlier part of our judgment as to why this submission is without any merit.
7.14 As held by the Supreme Court in Subhash Muljimal Gandhi (Supra), the other contingencies, if any, must be of the same species as of the five contingencies referred to by the Supreme Court in Alka Subhash Gadia (Supra). This is suggestive of the fact that even if there be any other ground available to the detenue i.e. other than the contingencies laid down in Alka Subhash Gadia (Supra), the said contingencies must be of the same species."Page 10 of 17 C/SCA/34/2013 CAV JUDGMENT
9. In light of the abovementioned decisions of the Hon'ble Apex Court and as discussed by the Division Bench of this Court in the case of Mancharam Samaram Meena (supra), now, it is right time to examine whether in the facts of this case, the Court should interfere with the preventive detention order at the pre-execution stage. It is true that this petition is filed at a pre-execution stage. However, from the grounds of detention, annexed with the affidavit-in-reply, it appears that the five offences have been registered against the petitioner with Hansot police station. This fact has not been controverted by the detaining authority in the affidavit-in-reply filed in the present matter. It also appears that on the basis of the said offences registered against the petitioner, the respondent No.4 has come to the subjective satisfaction that the activities of the petitioner means activities of the "dangerous person"
which have disturbed the public order. The preventive detention order mentions that the petitioner is a dangerous person. The "dangerous person" has been defined under Section 2(c) of the Act, which reads as under:-
2(c). dangerous person means a person, who either by himself or as a member or leader of a gang, habitually commits, or attempts to commit or abets the commission of any of the offences punishable under Chapter XVI or Chapter XV11 of the Indian Penal Code (GLV of 1860) or any of the offences punishable under Chapter V of the Arms Act, 1959 (54 of 1959).
10. Therefore, it cannot be said that for the aforesaid offences registered against the petitioner, the petitioner could be considered to be a "dangerous person, whose preventive Page 11 of 17 C/SCA/34/2013 CAV JUDGMENT detention is must for maintenance of public order. So, the Court is of the considered opinion that the petitioner is not a "dangerous person" and his act, as alleged in the detention order dated 18.10.2012, cannot disturb maintenance of public order and, therefore, the instant case would fall within 4 th ground mentioned in the case of Alka Gadia (supra) and, therefore, order of preventive detention at pre-execution stage calls for interference of this Court. As the order of detention has been passed by the detaining authority without having adequate grounds for passing the said order, it cannot be sustained and deserves to be quashed and set aside.
11. One of the grounds on which the order of preventive detention can be declared invalid is that there is no nexus between the material which form the basis for the State to record its subjective satisfaction and opinion of the State that it is necessary to preventively detain the petitioner from acting in any manner, prejudicial to the public interest or security of the State. In the instant case, the detaining authority has relied upon five cases registered against the petitioner with Hansot police station in the years 2010 to 2012. From the detention order, it appears that the first offence was registered on 25.02.2010 for the offence punishable under Sections 285 and 114 of the Indian Penal Code whereas, the last offence was registered on 04.04.2012 and detention order was passed by the competent authority on 18.10.2012. So, there is unreasonable delay in forming basis of the satisfaction of the State that it is necessary to preventively detain the petitioner is definitely fatal to the preventive detention order. In the case on hand, the detention order was passed after six months of Page 12 of 17 C/SCA/34/2013 CAV JUDGMENT registration of the last F.I.R. on 04.04.2012. It is stated by the competent authority in para 7 of the affidavit-in-reply that the the order of detention has been passed against the petitioner purely on the basis of materials placed before it and after having considered them and giving them a thoughtful consideration and by applying proper mind to the same and considering the same from all wider perspectives under the given circumstances keeping in view the assembly elections held in December last year and so, for the purpose of conducting free and fair election, the detention order dated 18.10.2012 needs to be upheld in the larger interest of society. Thus, there is no nexus between the material and the order of detention for the purpose of which, it has been issued at relevant point of time. Thus, there is time log between the prejudicial activity of the petitioner and detention order made because of that activity is ex-facie long, the detaining authority failed to explain delay in making of detention order with a view to show that there was proximity between the prejudicial activity and the detention order. Therefore, the live link with regard to the above prejudicial activity stands snapped because of delay in passing of the order of detention.
12. From the detention order dated 18.10.2012, it appears that the detaining authority has considered the offence punishable under Sections 285 and 114 of the Indian Penal Code but, it does not fall under Chapter XVI and/or Chapter XVII of the Indian Penal Code. So, it can be said that there is non application of mind on the part of the detaining authority.
13. The order of detention is passed on the basis of what has come to be known as the subjective satisfaction of the Page 13 of 17 C/SCA/34/2013 CAV JUDGMENT detaining authority such subjective satisfaction has to be arrived at on two points. Firstly, on the veracity of facts imputed to the person to be detained and secondly, on the prognostication of the detaining authority that the person concerned is likely to indulge again in the same kind of notorious activities. Whereas, normal laws are primarily concerned with the act of commission of the offence, the detention laws are concerned with character of the person who has committed or is likely to commit an offence. The detaining authority has, therefore, to be satisfied that the person sought to be detained is of such a type that he will continue to violate the laws of the land if he is not preventively detained. So, the commission of infraction of law, not done in an organized or systematic manner, may not be sufficient for the detaining authority to justifiably come to the conclusion that there is no alternate but to preventively detain the petitioner.
14. Having heard learned counsel for the parties and considering the facts and circumstances of the case, it appears that the subjective satisfaction arrived at by the detaining authority cannot be said to be legal, valid and in accordance with law inasmuch as the offences alleged in the FIR/s cannot have any bearing on the public order since the law of the land i.e. Indian Penal Code and other relevant penal laws are sufficient enough to take care of the situation and that the allegations as have been levelled against the petitioner cannot be said to be germane for the purpose of bringing the petitioner as a dangerous person within the meaning of Section 2(c) of the Act and, unless and until the material is there to make out a case that the person concerned has become a threat and a menace to the society so as to disturb the whole Page 14 of 17 C/SCA/34/2013 CAV JUDGMENT tempo of the society and that the whole social apparatus is in peril disturbing public order at the instance of such person, it cannot be said that the petitioner is a dangerous person within the meaning of Section 2(c) of the Act. Except general statement, there is no material on record which shows that the petitioner is acting in such a manner which is dangerous to the public order. In view of the ratio laid down by the Hon'ble Supreme Court in the cases of (i) Ranubhai Bhikhabhai Bharwad (Vekaria)(supra); (ii) Ashokbhai Jivraj @Jivabhai Solanki (supra); and (iii) Mustakmiya Jabbarmiya Shaikh (supra), the Court is of the opinion that the activities of the petitioner cannot be said to be dangerous to the maintenance of public order and at the most fall under the maintenance of law and order. In this connection, it will be fruitful to refer to a decision of the Supreme Court in Pushker Mukherjee v/s. State of West Bengal [AIR 1970 SC 852], where the distinction between 'law and order' and 'public order' has been clearly laid down. The Court observed as follows :
Does the expression "public order" take in every kind of infraction of order or only some categories thereof ? It is manifest that every act of assault or injury to specific persons does not lead to public disorder. When two people quarrel and fight and assault each other inside a house or in a street, it may be said that there is disorder but not public disorder. Such cases are dealt with under the powers vested in the executive authorities under the provisions of ordinary criminal law but the culprits cannot be detained on the ground that they were disturbing public order. The contravention of any law always affects order but before it can be said to affect public order, it must affect the community or the public at large. In this connection we must draw a line of demarcation between serious and aggravated forms of disorder which directly affect the community or injure the public interest and the relatively minor breaches of peace of a purely local significance which Page 15 of 17 C/SCA/34/2013 CAV JUDGMENT primarily injure specific individuals and only in a secondary sense public interest. A mere disturbance of law and order leading to disorder is thus not necessarily sufficient for action under the Preventive Detention Act but a disturbance which will affect public order comes within the scope of the Act.
15. No doubt, neither the possibility of launching of a criminal proceedings nor pendency of any criminal proceedings is an absolute bar to an order of preventive detention. But, failure of the detaining authority to consider the possibility of either launching or pendency of criminal proceedings may, in the circumstances of a case, lead to the conclusions that the the detaining authority has not applied its mind to the vital question whether it was necessary to make an order of preventive detention. Since there is an allegation that the order of detention is issued in a mechanical manner without keeping in mind whether it was necessary to make such an order when an ordinary criminal proceedings could well serve the purpose. The detaining authority must satisfy the court that the question too was borne in mind before the order of detention was made. In the case on hand, the detaining authority failed to satisfy the court that the detaining authority so bore the question in mind and, therefore, the court is justified in drawing the inference that there was no application of mind by detaining authority to the vital question whether it was necessary to preventively detain the petitioner. It is also fruitful to refer to the decision of the Honble Apex Court rendered in Rekhas case (supra) wherein, it is observed by the Honble Apex Court that if a person is liable to be tried, or is actually being tried for a criminal offence but the ordinary criminal law will not be able to deal with the situation, then and only then, preventive detention be taken recourse to.
Page 16 of 17 C/SCA/34/2013 CAV JUDGMENT16. As a result of hearing and perusal of the record, it appears that the only material that was available with the detaining authority was the offences registered against the petitioner and on that basis, it cannot be said that the activity of the petitioner has become a threat to the maintenance of 'public order' and 'public health'. Mere involvement of the petitioner in such activity may not amount to dangerous activity by the petitioner and mere mention of them, unless supported by any evidence, cannot be said to be material germane for the purpose of arriving at the subjective satisfaction that the activity of the petitioner is prejudicial to the maintenance of 'public order' and 'public health'. For the sake of repetition, the commission of offence does not exhibit or disclose that the petitioner is doing infraction of law in an organized or systematic manner so as to come to the conclusion that there is no alternate but to preventively detain the petitioner.
17. In the result, the petition is hereby allowed. Impugned order of detention dated 18.10.2012 passed by the District Magistrate, Bharuch against the petitioner is hereby quashed and set aside. Rule is made absolute to the aforesaid extent. Direct service is permitted.
(S.H.VORA, J.) Hitesh Page 17 of 17