SAVRIN PRAVINBHAI PATEL Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Challenge in this petition is made to the order passed by the District Magistrate, Sabarkantha at Himmatnagar dated 30.04.2020, 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, treating the petitioner to be a 'dangerous person'.

(2.) Rule was issued earlier vide order dated 29.05.2020.

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