DEEPSING TEGASING VIJAYSING RAJPUT Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner herein namely Deepsing Tegasing Vijaysing Rajput came to be preventively detained vide the detention order dtd. 24/2/2024 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 learned counsel Mr. Chirag H. Parekh and Ms Krina Calla, learned AGP for the respondent State.