HITESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in this petition is made to the order passed by the Commissioner of Police, Ahmedabad City dated 12.12.2019, ordering preventive detention of the petitioner, in exercise of powers under sub-section (2) of Section 3 of the Gujarat Prevention of Anti-Social Activities Act, 1985.

(2.) Rule was issued earlier.

(3.) Heard learned advocate for the petitioner and the learned Assistant Government Pleader for the respondent authorities through video conferencing.