ANISH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The challenge is to the order of detention dtd. 27/9/2023 passed by the respondent - detaining authority viz. the Commissioner of Police, City Ahmedabad, 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.

(3.) Learned advocate for the petitioner has challenged the order of detention on the ground that the offences on which the detaining authority has relied upon are of private nature and cannot be said that even tempo of life in general public was disturbed on account of role attributed to the applicant in such offences.