MOHAMMAD BILAL NAZIRBHAI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Mazharkhan Pathan, learned advocate for the petitioner and Ms. Divyangana 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 22.12.2019 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 three offences being C.R.No.I-18 of 2019 registered with Dani Limda Police Station; C.R.No. I-120/2019 and CR No.I-166/2019, both registered with Vejalpur Police Station, Ahmedabad.