PARGATSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by Paragsingh alias Pagga Ajayabsingh Bharat (Sardar) came to be preventively detained vide the detention order dtd. 11/11/2025 (Actual date of detention is 13/11/2025) passed by the Director General of Police, C.I.D Crime and Railways, Gandhinagar, as a Drug Offender as defined under Sec. 2(f) of the Gujarat Prevention of Anti-social Activities Act, 1985 (hereinafter referred to as 'the Act of 1985).

(2.) By way of this petition, the petitioner has challenged the legality and validity of the aforesaid order.

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