DIPAK RANVIJAYSINH RAJPUT Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) PERUSED the petition, materials supplied to the detenu, detention order and affidavitinreply filed by the detaining authority and heard learned advocate Mr. Prajapati for the petitioner and learned A.G.P. Mr. Poojari for the respondentState.

(2.) THIS petition under Article 226 of the Constitution of India is directed against the order of detention dated 11.7.2013 passed by the respondent authority 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: