DHAVALBHAIDHANUBHAI PAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The detenue herein namely Dhavalbhaidhanubhai Pagi came to be preventively detained vide the detention detention order dtd. 5/11/2025 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, the detenue has challenged the legality and validity of the aforesaid order through his mother.

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