ALPESH PRAHLADBHAI DANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein namely Alpesh Prahladbhai Dantani came to be preventively detained vide the detention order dtd. 12/3/2025 (16/3/2025) passed by the District Magistrate, Gandhinagar, as a "dangerous person" as defned 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. M. M. Shaikh and Ms. Jirga Jhaveri, learned Additional Public Prosecutor for the respective parties.