(1.) This petition has been filed by the petitioner Abhimanyu @ Mannu Rajendrasinh Bhadoriya' detenue, challenging the validity of the order of detention dtd. 13/12/2023, passed by the Detaining Authority in exercise of powers conferred on him under Sub-Sec. (1) of Sec. 3 of the Gujarat Prevention of Anti-social Activities Act, 1985 (herein after referred as 'the Act of 1985).
(2.) This Court has heard learned counsel Mr. H.B. Raval and Mr. LB Dabhi, learned Additional Public Prosecutor for the respondent State.
(3.) Learned advocate for the detenue submits that the grounds of detention has no nexus to the 'public order', but is a purely a matter of law and order, as registration of the offence cannot be said to have either affected adversely or likely to affect adverse the maintenance of public order as contemplated under the explanation sub-sec. (4) of Sec. 3 of the Act, 1985 and therefore, where the offences alleged to have been committed by the detunue have no bearing on the question of maintenance of public order and his activities could be said to be a prejudicial only to the maintenance of law and order and not prejudicial to the maintenance of public order.