KRUSHNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of rule on behalf of the respondents. With the consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing today itself. Heard Mr. Kishan Daiya learned advocate for the petitioner and Ms. Divyangna Jhala, learned AGP for the respondent - State.

(2.) By way of the present petition, the petitioner detenue has prayed to quash and set aside the order of detention dated 14.12.2019 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 one offence being C.R.No.I-354 of 2019 registered with Pandesara Police Station.