GOPAL KACHRABHAI MAVJIBHAI TIRGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.O.I.Pathan, learned advocate for Mr. Razin S Zeena, learned advocate for the petitioner.

(2.) Heard learned advocates appearing for the respective parties.

(3.) The present petition is directed against order of detention dated 04.12.2019 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 "theAct") by detaining the petitioner -detenue as defined under section 2(c) of the Act.