IRFAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The detenue herein, namely Irfan @ Bana Mahamad Shekh, came to be preventively detained vide detention order dtd. 14/10/2025 passed by the Police Commissioner, Vadodara City, 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.) By way of this petition through his cousin brother, namely Gulamkadar Kalumiya Shekh, the detenue has challenged the legality and validity of the aforesaid order.

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