VIJAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY filing present petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order of detention dated 25.03.2014 passed against the detenue by the respondent No. 2 -The Commissioner of Police, Vadodara in exercise of power under sub -section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "PASA Act"). The detenue is branded as "dangerous person".

(2.) HEARD learned advocate for the petitioner and learned Assistant Government Pleader Ms. Amita Shah for respondent No. 3.

(3.) IT has been submitted by the learned advocate for the petitioner that the allegations made against the detenue are not correct; that the material collected by the detaining authority and looking to the statement recorded by the detaining authority, it cannot be said that the alleged activities of the petitioner would fall within the purview of "dangerous person".