VISHNUBHAI RAMPRASAD KAHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule on behalf of the respondent - State.

(2.) At the request of learned advocates for the respective parties, the matter is taken up for final hearing today.

(3.) By way of this petition, the petitioner - detenue has prayed to quash and set aside the order of detention dated 06.01.2020 passed by the concerned authority in exercise of powers conferred under Section 3(1) 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.