PAVAN SATISHKUMAR BETWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner namely Pavan Satishkumar Betwal through his mother namely Lattaben Satishbhai Betval, under Article 226 and 227 of the Constitution of India challenging the detention order detention order dtd. 24/11/2025 passed by the Police Commissioner, Ahmedabad under Sub-sec. 2 of Sec. 3 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 for the petitioner and learned APP for the respondent-State Authorities.