PINTU Vs. POLICE COMMISSIONER OF AHMEDABAD

JUDGEMENT

(1.) The petitioner herein Dhanjibhai Patidar came vide the detention order namely Pintu @ Pavan to be preventively detained dtd. 1/1/2025 passed by the Police Commissioner, 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.) 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. B. H. Solanki and Ms. Vrunda Shah, learned Additional Public Prosecutor for the respective parties.