DIVYARAJSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) The present petition is directed against order of detention dtd. 2/8/2023 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(c) of the Act.

(3.) Essentially challenge is made to the order of detention dtd. 2/8/2023 by the District Magistrate, Jamnagar detaining the petitioner as 'Dangerous Person' by relying upon six FIR registered against the petitioner as IPC offences.