ANIL ALIAS BAPIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PERUSED the petition, materials supplied to the detenu, detention order and affidavit -in -reply filed by the detaining authority and heard learned advocate Mr.M.R. Pande for the petitioner and learned A.G.P. Mr.Bhavesh Hajare for the respondent -State.

(2.) THIS petition under Article 226 of the Constitution of India is directed against the order of detention dated 31.8.2013 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: -