KANTILAL PANWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein namely Gaurav S/O. Kantilal Panwala came to be preventively detained vide the detention order dated 25.09.2025 passed by the Police Commissioner, Surat as a "dangerous person" as defined under Section 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, the petitioner has challenged the legality and validity of the aforesaid order.

(3.) This Court has heard learned counsel Mr. Omprakash r Bhagel and Ms Krina Calla, learned Additional Public Prosecutor for the respective parties.