RAJESHBHAI @ RAJA RAYJIBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY filing present petition under Article 226 of the Constitution of India, the detenue has prayed to quash and set aside the order of detention dated 22.06.2012 passed against the detenu by the respondent No. 2, Commissioner of Police, Vadodara City, in exercise of power under sub-section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "PASA Act"). The detenu is branded as "dangerous person".

(2.) HEARD learned Advocate, Mr. Ejaz M. Qureshi for the petitioner and learned AGP Ms. Amita Shah for the State.

(3.) I have gone through the grounds of detention and considered the arguments advanced by the learned Counsel for the petitioner as well as the learned A.G.P.