LAWS(GJH)-2024-7-48

UMAR YASIN SHAIKH Vs. STATE OF GUJARAT

Decided On July 22, 2024
Umar Yasin Shaikh Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The petitioner herein namely Umar Yasin Shaikh came to be preventively detained vide the detention order dtd. 28/5/2024 (actual date of detention is 29/5/2024) passed by the District Magistrate, Surat, 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. Kishan Daiya and Mr. Tirthraj Pandya, learned Additional Public Prosecutor for the respondent State.