MITAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by Mital @ Chhanu Dineshbhai Dhobi through his Grandmother namely Varshaben Dilipkumar Chunara came to be preventively detained vide the detention order dtd. 28/10/2025 passed by the Commissioner of Police, 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 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.