RAHUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents-State.

(2.) Heard learned advocates appearing for the respective parties through video conferencing.

(3.) The present petition is directed against order of detention dated 09.01.2020 passed by the respondent - detaining authority in exercise of powers conferred under section 3(2) of the Gujarat Prevention of Anti-Social Activities Act, 1985 (for short "the Act") by detaining the petitioner- detenue as defined under section 2(c) of the Act.