GHANSHYAM @ DHAMO RAMESHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Essentially, the challenge is to the order dtd. 8/9/2023 passed by the detaining authority-Commissioner of Police, Ahmedabad detaining the petitioner as the dangerous person.

(3.) Learned advocate for the petitioner submitted that the ground of detention would indicate that the detaining authority has relied upon three IPC offences registered at Amraiwadi Police Station. However, the nature of offence since registered against the petitioner are not of such nature that it would attract breach of public order.