HARESH BHUPATBHAI VADAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

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

(3.) The present petition is directed against order of detention dtd. 14/3/2023 passed by the respondent - detaining authority in exercise of powers conferred under Sec. 3 (1) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenu as defined under Sec. 2 (f) of the Act.