MANGESHBHAI JIVANTRAM FULWANI Vs. COMMISSIONER OF POLICE

JUDGEMENT

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

(2.) The challenge is to the order of detention dtd. 26/9/2023 passed by the respondent - detaining authority viz. the Commissioner of Police, Surat City, 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.

(3.) Learned advocate for the petitioner challenging the order of detention has argued that though the detaining authority has relied upon three offences registered with Hajira Police Station, Jahangira Police Station and Ichhapor Police Station, but none of the offences are of a nature where the public order appears to have been disturbed. It is submitted that all the three offences are arising out of private dispute with regards to the settlement of accounts in their trading business.