MUSRAFKHAN RAHEMATKHAN MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP waives service of notice of rule for the respondent - State.

(2.) The petitioner herein namely Musrafkhan Rahematkhan Malek came to be preventively detained vide the detention order dtd. 16/3/2024 passed by the Police Commissioner, Surendranagar, as a 'dangerous person' as defined under Sec. 2(c) of the Gujarat Prevention of Anti-social Activities Act, 1985 (herein after referred as 'the Act of 1985).

(3.) By way of this petition, the petitioner has challenged the legality and validity of the aforesaid order.