SAMIR MOHMADMIYA SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by Samir Mohmadmiya Shaikh came to be preventively detained vide the detention order dtd. 24/10/2025 passed by the Commissioner of Police, Ahmedabad as a dangerous person as defined under Sec. 2(c) of the Gujarat Prevention of Anti-social Activities Act, 1985 (herein after referred as 'the Act of 1985).

(2.) This Court has heard learned advocate for the detenue-petitioner and learned APP for the respondent-State Authorities.

(3.) Learned advocate for the detenue-petitioner vehemently argued that there was no material available with the detention authority to indicate as to how the public health or public order or public tranquility was disturbed in any manner. Thus, in absence of any such material on record, the order of detention ought not have been passed. It is further submitted by learned advocate for the detenue-petitioner that the impugned order is passed without application of mind and prima facie the order is passed mechanically.