RAHUL Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard Mr. Solanki, learned advocate for the petitioner and Ms. Divyangna Jhala, learned AGP for the respondent - State.

(2.) By way of the present petition, the petitioner detenue has prayed to quash and set aside the order of detention dated 28.11.2019 passed by the concerned authority in exercise of powers conferred under Section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short 'the PASA Act') by detaining the detenue as a 'dangerous person' as defined under Section 2(c) of the Act.

(3.) The detenue came to be detained as dangerous person on his involvement in two offences being C.R.No.I-187 of 2017 registered with Sola High Court Police Station; C.R.No.I-145 of 2019 registered with Sola High Court Police Station.