RAHUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By impugned order of detention in this petition, the petitioner has been detained as a 'dangerous person' as defined in Section 2(c) of the Gujarat Prevention of Anti- social Social Activities Act (for short the Act); with a view to maintain public order which according to the respondents was not possible in absence of the detention of the petitioner.

(2.) Principally; the material relied upon against the petitioner is FIR being I-CR No.13 of 2018 with statements of the witnesses registered with Sardarnagar Police Station, the investigation papers, the statement made by the petitioner himself, two independent statements of anonymous witnesses; as also FIR being I-CR No.127 of 2019 registered with Airport Police Station.

(3.) On the basis of the above material and CCTV Camera footage, in substance, the petitioner is attributed his having set 11 motorbikes on fire, having stolen the gold ornaments, having picked-up the quarrel with the witness for his refusal to help him conceal gold ornaments and a general attribution that he is a head-strong person.