RAHUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by Rahul @ Samo Navalsinh Katara thorugh his friend Parth Vinodchandra Vinchchi came to be preventively detained vide the detention order dtd. 24/11/2025 passed by the Commissioner of Police, Ahmedabad 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.