KANTIKUMAR UMESHBHAI PATEL Vs. SECRETARY HOME DEPARTMENT

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties.

(2.) The present petition is directed against order of detention dtd. 6/1/2022 passed by the respondent - detaining authority in exercise of powers conferred under sec. 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as "common gaming house keeper" defined under sec. 2(bb) of the Act.

(3.) Learned advocate for the detenue submits that the order of detention impugned in this petition deserves to be quashed and set aside on the ground of registration of solitary offence under Ss.