KALPESHBHAI BABUBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed in terms of the draft. The same shall be carried out forthwith.

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

(3.) The present petition is directed against order of detention dtd. 23/3/2023 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 defined under Sec. 2(b) of the Act.