SALIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein namely Salim @ Fantiya @ Pachas Gram S/o. Rauf Shaikh came to be preventively detained vide the detention order dtd. 8/12/2024 passed by the Police Commissioner, Surat, as a cruel person as defined under Sec. 2(bbb) 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 Mr.Kishan Daiya and Mr.Ronak Raval, learned APP for the respondent State.