Gujarat High Court
Idrish Hanif Khan vs Commissioner Of Police & on 7 September, 2017
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/15701/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15701 of 2017
==========================================================
IDRISH HANIF KHAN....Petitioner(s)
Versus
COMMISSIONER OF POLICE & 1....Respondent(s)
==========================================================
Appearance:
MR RM PARMAR, ADVOCATE for the Petitioner(s) No. 1
MR TIRTHRAJ PANDYA, AGP for the Respondent(s) No. 2
NOTICE SERVED BY DS for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 07/09/2017
ORAL ORDER
Learned advocate for the petitioner is absent. Learned AGP produces on record communication dated 06.09.2017 before this court, whereby it is communicated to the office of the Government Pleader that neither any proposal is received nor any detention order has been passed. The said communication is ordered to be taken on record. Under the circumstances, present petition has become infructuous and stands disposed of as having become infructuous. Notice is discharged.
It is clarified that the detaining authority shall not detain the petitioner under the PASA Act on account of offences registered vide Prohibition C.R. No. 30 of 2017 with D.C.B. Police Station, Rajkot . However, the competent authority is at liberty to initiate proceeding under the PASA Act against the petitioner in respect of other offences, if any, registered and incriminating materials found and made available after the disposal of present petition.
Page 1 of 2HC-NIC Page 1 of 2 Created On Sun Sep 10 07:35:53 IST 2017 C/SCA/15701/2017 ORDER (S.H.VORA, J.) Tausif Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Sep 10 07:35:53 IST 2017