GAUTAM Vs. COMMISSIONER OF POLICE,AHMEDABAD CITY

JUDGEMENT

(1.) Heard learned counsels for the respective parties through Video Conferencing.

(2.) Learned AGP Ms.Chitaliya places on record detention order dated 2.1.2020. Ms.Chitaliya, learned AGP on placing the order would submit that the order of detention is just and proper. The order of detention dated 2.1.2020 is taken on record in which the petitioner is involved in an offence under the Prohibition Act .

(3.) This Court has rendered a decision vide order dated 2.3.2020 in Special Civil Application No.20867 of 2019 which reads as under: