KIRTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of rule on behalf of respondent - State.

(2.) The present petition is directed against the order of detention dtd. 20/6/2024 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(ha) of the Act.

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