Gujarat High Court
Shrawanbhai Mohanbhai Makwana vs Police Inspector & 2 on 26 August, 2016
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/14326/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14326 of 2016
==========================================================
SHRAWANBHAI MOHANBHAI MAKWANA....Petitioner(s)
Versus
POLICE INSPECTOR & 2....Respondent(s)
==========================================================
Appearance:
MR DP JOSHI, ADVOCATE for the Petitioner(s) No. 1
MR HJ DHOLAKIA, ADVOCATE for the Petitioner(s) No. 1
MR BIPIN BHATT AGP for the Respondent(s) No. 3
==========================================================
CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 26/08/2016
ORAL ORDER
1. Rule returnable on 21.09.2016. Learned A.G.P. Mr.Bipin Bhatt waives service of Rule on behalf of respondent-State.
2. By way of present petition filed under Article 226 of the Constitution of India, the petitioner apprehends his arrest under the PASA Act 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.
3. 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 Sun Aug 28 08:07:33 IST 2016 C/SCA/14326/2016 ORDER petitioner under the PASA Act on account of registration of above offence till 21.09.2016.
4. Learned A.G.P. is also 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.) Hitesh Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Aug 28 08:07:33 IST 2016