SUDHIR ALIAS BHIM SHYAMPYARE YADAVTHRO FATHER SHYAMPYARE YADAV Vs. STATE OF GUJARAT THRO DEPUTY SECRETARY

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS petition is directed against the order of detention dated 30.05.2012 passed by authority functioning under respondent No. 1 i.e Police Commissioner � respondent no. 2 herein 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 detenue as a "dangerous person" as defined under Section 2(c) of the Act.

(3.) LEARNED counsel for the detenue, placing reliance on the decisions reported in the cases of