RAHUL RAMAN BHAI RAVAT Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) PERUSED the petition, materials supplied to the detenu, detention order and affidavit -in -reply filed by the detaining authority and heard learned advocate Mr.Chetan B. Raval for the petitioner and learned A.G.P. Mr.L.R. Pujari for the respondent -State.

(2.) THIS petition under Article 226 of the Constitution of India is directed against the order of detention dated dated 15.7.2013 passed by respondent No.1 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.) SECTION 2(c) of the Act defines the term "dangerous person" as under: -