BHARATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred under Article 226 of the Constitution of India seeking to challenge the order of detention dated 22.07.2020 with the following prayers:

(2.) The petitioner is termed as a dangerous person under Section 2(c) of the Gujarat Prevention of Anti Social Activities, 1985 (hereinafter referred to as PASA) by a detention order being no.PCAB/ DTN /PASA//50/2020.

(3.) It is the case of the petitioner that the respondent no.2 on subjectively satisfying himself that the petitioner is a dangerous person whose detention is necessary under Subsection (1) of Section 3 of the PASA Act as his activities have tendency to affect the public order, passed the order dated 22.07.2020 which is impugned.