SUNILSINH VINODSINH RAJPUT Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner has been detained under the provisions of Gujarat Prevention of Anti-Social Activities Act, 1985 (hereinafter referred to as 'the Act of 1985') by the order dated 9-3-2002 passed by the Police Commissioner, Ahmedabad City, and he has been declared as dangerous person.

(2.) Heard learned advocate for the petitioner and the learned AGP for the State. Also perused the record.

(3.) It appears that the detention order was passed on 9th March, 2002. Affidavit on behalf of the respondent No.1 affirmed by the Commissioner of Police, Ahmedabad, is placed on record. Same is ordered to be taken on record.