AJITSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner - detenue has prayed to quash and set aside the order of detention dated 14.10.2019 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.

(2.) I have heard the arguments advanced by learned advocate Mr. Mehul Surti for the petitioner and also learned AGP Mr. Bhargav Pandya.

(3.) Per contra, learned AGP Mr, Pandya, has vehemently argued that in the present case, one of the case is under the Arms Act , wherein, the petitioner was having licensed revolver and the same is sold to another person and therefore, this is serious case and therefore, the order of detention being just and proper, may not be set aside.