SANDIP OMPRAKASH GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, this Could would like to refer important observations in respect of "Personal liberty, a fundamental right" made by the Apex Court in case of Chowdarapu Raghunandan [ para-6 & 7, 2002 AIR SCW 1322 ] which reads as under :

(2.) Dealing with solitary act in a preventive detention matter, Krishna Iyer, J. in Anil Dey v. State of West Bengal [ (1974) 4 SCC 514] observed as under :-

(3.) Heard learned advocate Ms.Subhadra Patel on behalf of the petitioner and learned AGP Mr.K.P.Rawal appearing for respondents. In the present petition, Rule has been issue d on 14th February, 2003 making it returnable after six weeks.