Gujarat High Court
Mahamad Saied @ Baba Primus Abdul Hakim ... vs State Of Gujarat on 6 July, 2021
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/SCA/7554/2021 ORDER DATED: 06/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7554 of 2021
==========================================================
MAHAMAD SAIED @ BABA PRIMUS ABDUL HAKIM SHAIKH
(PRIMASVALA)
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR. HARDIK Y KOTHARI(6895) for the Petitioner(s) No. 1
RIDDHISH V MODI(7672) for the Petitioner(s) No. 1
MR HARDIK MEHTA, AGP for the Respondents
==========================================================
CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY
Date : 06/07/2021
ORAL ORDER
1. This petition was filed apprehending detention under PASA.
2. In response to the notice of this Court, learned Assistant Government Pleader on instructions of the sponsoring Authority has stated that, on the basis of the FIR(s) in question, there is proposal to detain the petitioner under PASA.
3. The following details, on behalf of the detaining Authority, may be put to the notice of the Court on the next date of hearing.
(i) The date of proposal to detain the petitioner under PASA, if any, as received by the detaining Authority;
(ii) The prima facie satisfaction of the detaining Authority, with regard to the said proposal.
4. List on 28.07.2021.
(PARESH UPADHYAY, J) MOBHATI/PS/143 Page 1 of 1 Downloaded on : Wed Jul 07 00:22:15 IST 2021