SALMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Maulik Nanavati for learned advocate Mr. Valimohammed Pathan for the petitioner and learned Assistant Government Pleader Mr. K.M. Antani for the respondent State through video conferencing.

(2.) Rule. Learned Assistant Government Pleader, Mr.K.M. Antani waives service of Notice of Rule on behalf of respondent State.

(3.) By this petition under Article 226 of the Constitution of India has challenged the order of detention dated 22.12.2019 passed by the respondent No.2?the Police Commissioner, Surat City under sub?Section 2 of Section 3 of the Prevention of the Anti?social Activities Act , 1985 (for short "PASA") on the ground that the impugned order is violative of Articles 21 and 22 of the Constitution of India.