SANJAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause. Amendment to be carried out forthwith.

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

(3.) The present petition is directed against order of detention dated 09.05.2020 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.