VARUN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The challenge is to the order of detention dtd. 22/9/2023 the detaining authority namely Commissioner of Police, City Ahmedabad, by which the petitioner has been detained as a "dangerous person" based on two offences registered against him.

(3.) Learned advocate for the petitioner has challenged the order of detention on two grounds firstly, that the offenses in which the petitioner has been involved are arising out of private dispute and has no connection with disturbance in public order. Secondly, learned advocate has argued that the first offense was registered in December 2022, whereas the second offense was registered in August 2023 and therefore, there was a time gap of almost eight months and therefore, the petitioner cannot be treated to be a habitual offender to attract the definition of a dangerous person.