HITESH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Perused the petition, materials supplied to the detenu, detention order and heard learned counsel for the parties.

(2.) This petition under Article 226 of the Constitution of India is directed against the order of detention dated 9.3.2014 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.) Learned advocate for the detenue submits that the order of detention impugned in this petition deserves to be quashed and set aside and the ground that four offences registered against the detenu before the concerned police station vide IC.