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Judgment
S.H.Vora, J
Learned AGP produces on record communication dated 15.9.2022 before this Court received from Vastrapur Police Station, whereby it is communicated to the office of the Government Pleader that no detention order has been passed against the petitioner under the PASA Act. The said communication is ordered to be taken on record.
Under the circumstances, learned advocate for the petitioner seeks permission to withdraw the present petition at this stage. Permission is granted. The petition stands disposed of as withdrawn qua FIR registered with Vastrapur Police Station.
Learned AGP produces on record communication dated 18.9.2022 before this Court received from Gandhinagar Infocity Police Station, whereby it is communicated to the office of the Government Pleader that neither any proposal is received nor any detention order has been passed against the petitioner with regard to the FIR/s described in para 2 of the petition. The said communication is ordered to be taken on record. Under the circumstances, learned advocate for the petitioner seeks permission to withdraw the present petition at this stage. Permission is granted. The petition stands disposed of as withdrawn qua FIR registered with Gandhinagar Infocity Police Station.
It is clarified that the detaining authority shall not detain the petitioner under the PASA Act on account of FIR/s as mentioned in the aforesaid communication, as also described in the petition, as aforesaid. 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. Notice discharged.