RAJUBHAI BALDEVBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein namely Rajubhai Baldevbhai Desai, came to be preventively detained vide the detention order dtd. 27/2/2025 (6/3/2025) 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. D. V. Shah, and Mr. Vinay Vishen, learned Additional Public Prosecutor for the respective parties.