NASHIRKHAN @ SANJAY NASIMKHAN PATHAN THRO NAGMABANO NASHIRKHAN PATHAN Vs. COMMISSIONER OF POLICE (AHMEDABAD CITY)

JUDGEMENT

(1.) The petitioner herein namely Nashirkhan @ Sanjay Nasimkhan Pathan came to be preventively detained vide the detention order dtd. 21/6/2024 passed by the Police Commissioner, Ahmedabad, 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).

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

(3.) This Court has heard Mr.Kaushal Dave, learned counsel for the petitioner and Mr.L.B. Dabhi, learned APP for the respondent State.