PURUSHOTTAM Vs. COMMISISONER OF POLICE

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP waives service of rule for and on behalf of respondent?State.

(2.) Heard learned advocates appearing for the respective parties through video conferencing.

(3.) The present petition is directed against order of detention dated 13.12.2019 passed by the respondent - detaining authority in exercise of powers conferred under section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as defined under section 2(c) of the Act.