SUNIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein namely Sunil @ Takla s/o Visambhar Nishad came to be preventively detained vide the detention order dtd. 15/10/2024. passed by the Police Commissioner, Surat, 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. U. M. Prajapati and Mr. Yuvraj Brahmbhatt, learned Additional Public Prosecutor for the respective parties.