KRUNAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for the following reliefs;

(2.) Essentially, the challenge is to the order of detention dtd. 1/9/2023 passed by the detaining authority, the Commissioner of Police, City: Surat, detaining the petitioner as a "dangerous person".

(3.) Learned advocate for the petitioner submitted that the grounds of detention indicate that the petitioner has been detained as a "dangerous person" on the basis of two IPC offences registered against him with Amroli Police Station.