(1.) - Special leave granted.
(2.) The detenu, namely, Gamit Sandhi Sarif Chaku has preferred this appeal challenging the correctness of the judgment rendered by the High Court of Gujarat at Ahmedabad in Special Criminal Application No. 1256 of 1991 dismissing the application on 11-12-91.
(3.) The detaining authority namely the second respondent has passed the impugned detention order on 17-8-91 under sub-sec. (1) of S. 3 of the Gujarat Prevention of Anti-social Activities Act, 1985 (Gujarat Act 16 of 1985) (hereinafter referred to as the ('Act') with a view to preventing him from acting in any manner prejudicial to the maintenance of public order and directed him to be detained in the Central Jail, Baroda.