NARESHBHAI BHIKHABHAI SHANKARBHAI RAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is directed against the order of detention dtd. 25/1/2024 passed by the respondent - detaining authority in exercise of powers conferred under Sec. 3(1) of the Gujarat Prevention of Anti-Social Activities Act, 1985 (for short 'the Act'), whereby the respondent - detaining authority has detained the petitioner - detenue as defined under Sec. 2(c) of the Act.

(2.) Heard the learned advocate appearing for the petitioner - detenue and learned AGP appearing for the respondent - State.

(3.) Learned advocate for the petitioner - detenue submits that the impugned order of detention is required to be quashed and set-aside since the detaining authority has passed the order of detention solely on the ground of registration of three FIRs;