AAFTALI Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Challenge in this petition is made to the order passed by the District Magistrate, Morbi, dated 10.03.2021, whereby the petitioner is detained as 'a dangerous person' under the Gujarat Prevention of Anti Social Activities Act, 1985.

(2.) Mr. Raval, learned advocate for the petitioner has taken this Court through the material on record and has submitted that, the petitioner could not be termed to be a dangerous person. It is submitted that the detaining authority could not have recorded satisfaction to the effect that the petitioner was a dangerous person within the meaning of Section 2(c) of the Act. It is submitted that the impugned order be quashed and set aside.

(3.) On the other hand, Mr. Soni, learned Assistant Government Pleader has submitted that, the detaining authority has rightly arrived at the satisfaction that, the petitioner was a dangerous person and he, being a free man, was creating a serious situation for the public at large and therefore no interference be made by this Court. It is submitted that even the identification of the accused is also done in accordance with law qua the offence in question. It is submitted that this petition be dismissed.