DHANANJAY Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard Mr. Parekh, learned advocate for the petitioner and Ms. Jhala, learned AGP for the respondents.

(2.) By way of the present petition, the petitioner detenue has prayed to quash and set aside the order of detention dated 10.2.2020 passed by the concerned authority in exercise of powers conferred under Section 3(2) 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.

(3.) The detenue came to be detained as dangerous person on his involvement in three offences being C.R.No.I-102 of 2019 registered with Amraivadi Police Station; C.R.No.I-59 of 2019 registered with Vatva Police Station and C.R.No.I-178 of 2019 registered with Naroda Police Station.