NANJIRMOHAMMED ABBASBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) The Detaining Authorities have detained the brothers in connection with the similar offences, though the brothers have preferred separate petitions.

(3.) The present petition is directed against order of detention dtd. 7/10/2023 passed by the respondent - detaining authority in exercise of powers conferred under Sec. 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as defined under Sec. 2(c) of the Act.