VIJAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is inter alia filed for following prayer:-

(2.) The present petition is directed against order of detention dtd. 30/9/2023 passed by the respondent-detaining authority in exercise of powers conferred under Sec. 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner-detenue as defined under Sec. 2(c) of the Act. Under the order of detention dtd. 30/9/2023 passed by the Commissioner of Police, City Surat by which the petitioner has been detained as a 'dangerous person' based on two offenses registered with Kapodra and Utran Police Station.

(3.) Learned advocate for the petitioner has challenged the order of detention on the ground that the detaining authority has relied upon two offenses which are registered in the year 2021 and 2023 respectively and therefore, there is no live link between two offenses to treat the petitioner as a habitual offender and therefore, treat him as a "dangerous person".