REGENT COMPUTRONICS PVT. LTD.

Azazbhai Nurmamad Jam Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ARUN GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
GOPALANACHARI VS. STATE OF KERALA [REFERRED TO]
VIJAY NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
PIYUSH KANTILAL MEHTA VS. COMMISSIONER OF POLICE AHMEDABAD CITY [REFERRED TO]
MUSTAKMIYA JABBARMIYA SHAIKH VS. M M MEHTA COMMISSIONER OF POLICE [REFERRED TO]
AMANULLA KHAN KUDEATALLA KHAN PATHAN VS. STATE OF GUJARAT [REFERRED TO]
DISTRICT COLLECTOR ANANTHAPUR VS. V LAXMANNA [REFERRED TO]
ASHOKBHAI JIVRAJ ALIAS JIVABHAI SOLANKI VS. POLICE COMMISSIONER SURAT [REFERRED TO]
RANUBHAI BHIKHABHAI BHARWAD VEKARIA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate for the petitioner and 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 18.11.2019 passed by the concerned authority in exercise of powers conferred under the provisions 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 a solitary offence being I-C.R. No.17/2019 and I-C.R. No.50/2019, both registered with Morbi City 'A' Division Police Station, Morbi.

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AZAZBHAI NURMAMAD JAM Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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