SUNIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein namely Sunil @ Kalu Pravinbhai Parmar came to be preventively detained vide the detention order dtd. 1/5/2025 passed by the Police Commissioner, Vadodara City, 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, the petitioner has challenged the legality and validity of the aforesaid order.

(3.) This Court has heard Mr.Aamir Pathan learned counsel for the petitioner and Mr.H.K. Patel learned APP for the respondent-State.