AMIT Vs. COMMISSIONER OF POLICE AHMEDABAD CITY

JUDGEMENT

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

(2.) The challenge is to the impugned order of detention dtd. 4/10/2023 where detaining authority- Commissioner of Police, Ahmedabad City has detained the petitioner as a dangerous person relying upon two offences registered with Amraiwadi Police Station.

(3.) Learned advocate for the petitioner has challenged the order on the ground that the offences relied upon by the detaining authority are arising out of private dispute, and therefore, there is no element of breach of public order.