BALVIRSINGH ALIAS KALU HANUMANSINGH RAJPUT Vs. JOINT SECRETARY

JUDGEMENT

(1.) PERUSED the petition, materials supplied to the detenu and detention order passed by the detaining authority and heard learned advocate Mr.N.P. Thakkar for the petitioner and learned A.G.P. Ms.Vacha Desai for the respondent -State.

(2.) THIS petition under Article 226 of the Constitution of India is directed against the order of detention dated 04.10.2013 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: -