IMRAN ALIAS IMLO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties through video-conference.

(2.) The present petition is directed against order of detention dated 12.05.2020 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 "the Act") by detaining the petitioner - detenue as defined under section 2(b) of the Act. The said detention order has challenged by the petitioner on the ground that the petitioner is falsely involved in this case and the petitioner is not dangerous person and his activities are prejudicialto the maintenance of public order.

(3.) The learned advocate to the maintenance of public order.