JAIRAJSINH VANESINH CHAUHAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service for respondent authorities.

(2.) Heard learned advocate for the petitioner and looking to the issue involved in the petition learned advocates appearing for the parties jointly requested this petition be taken up for final disposal as the petitioner is in jail since 11.05.2021.

(3.) The present petition is filed under Article 226 of the Constitution of India, challenging the order of detention dated 10.05.2021, passed by the respondent authority passed by the detenue authority by which the petitioner has been detain under the provisions of 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.