REGENT COMPUTRONICS PVT. LTD.

Saleh Mohammad Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MALLADA K. SRI RAM VS. THE STATE OF TELANGANA [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
PUSHKAR MUKHERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
VIJAY NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
MUNAGALA YADAMMA VS. STATE OF A P [REFERRED TO]
K. NAGESWARA NAIDU VS. COLLECTOR AND DISTRICT MAGISTRATE KADAPA [REFERRED TO]
MALLADA K SRI RAM VS. STATE OF TELANGANA [REFERRED TO]
SHAIK NAZNEEN VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice for and on behalf of respondent State.

(2.) The petitioner herein namely Saleh Mohammad S/O Fakir Mohammad Khanji came to be preventively detained vide the detention order dated dtd. 29/10/2024 passed by the Police Commissioner, Surat as a 'sexual offender' as defined under Sec. 2(ha) 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.

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SALEH MOHAMMAD Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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