VIJAYSINH LALUBHA JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent State.

(2.) This petition is directed against the order of detention dated 30.04.2019 passed by concerned respondent , in exercise of powers conferred under section 31. / 32. of the Gujarat Prevention of Anti Social Activities Act, 1985 for short 'the Act'. by detaining the detenue as a "bootlegger" as defined under section 2b. of the Act.

(3.) Heard learned advocates appearing on behalf of the respective parties.