JAGIRSINGH BHOLASINGH PREMSINGH TANK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through Video Conferencing.

(2.) Mr. Vishal Awtani, learned advocate for the petitioner relies on a decision of this Court in Special Civil Application No.6942 of 2020 dated 10.6.2020 which reads as under:

(3.) Mr. Antani, learned AGP vehemently opposed the petition on the ground that looking to the nature of offences and the allegations therein the petitioners are head- strong and, therefore the detention qualifying them as "Dangerous Persons" is appropriate.