KISHORBHAI SAJANBHAI GURGUTIYA Vs. KISHORBHAI SAJANBHAI GURGUTIYA

JUDGEMENT

(1.) The present petition is filed by Shri Kishorbhai Sajanbhai Gurgutiya through his brother namely Gurgatiya Mandabhai Sajanbhai came to be preventively detained vide the detention order dtd. 6/11/2025 passed by the District Magistrate, Porbandar as a Bootlegger 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 learned counsel for the petitioner and learned APP for the respondent-State Authorities.