REGENT COMPUTRONICS PVT. LTD.

Dineshji Ranchodji Thakor Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ARUN GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
GOPALANACHARI VS. STATE OF KERALA [REFERRED TO]
VIJAY NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
MUSTAKMIYA JABBARMIYA SHAIKH VS. M M MEHTA COMMISSIONER OF POLICE [REFERRED TO]
AMANULLA KHAN KUDEATALLA KHAN PATHAN VS. STATE OF GUJARAT [REFERRED TO]
DISTRICT COLLECTOR ANANTHAPUR VS. V LAXMANNA [REFERRED TO]
ASHOKBHAI JIVRAJ ALIAS JIVABHAI SOLANKI VS. POLICE COMMISSIONER SURAT [REFERRED TO]
RANUBHAI BHIKHABHAI BHARWAD VEKARIA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) XXX XXX XXX

(2.) By way of the present petition, the petitioner - detenue has prayed to quash and set aside the order of detention dated 11.04.2014 passed by concerned Authority in exercise of powers conferred under Section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short 'the PASA Act') by detaining the detenue as a 'dangerous person' as defined under Section 2(c) of the Act.

(3.) The detenu came to be detained as dangerous person on his involvement in the offences being CR Nos. I - 3 of 2014 and I - 10 of 2014 registered before Chandkheda Police Station

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DINESHJI RANCHODJI THAKOR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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