GANESHRAM SITARAM BHARGAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The detenue herein namely Ganeshram Sitaram Bhargav came to be preventively detained vide the detention order dtd. 13/11/2025 passed by the Police Commissioner, Ahmedabad, as a bootlegger as defined under Sec. 2(b) of the Gujarat Prevention of Anti-social Activities Act, 1985 (herein after referred as 'the Act of 1985).

(2.) By way of this petition through his brother, the detenue has challenged the legality and validity of the aforesaid order.

(3.) Heard learned advocates appearing for the respective parties.