ARVINDSINH RANUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein namely Arvindsinh Ranubha Jadeja came to be preventively detained vide the detention order dtd. 20/8/2025 passed by the District Magistrate, Bhuj Kutch, as a bootlegger as defined under Sec. 2(b) 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 Ms.Mayuri Chauhan, learned counsel for the petitioner and Ms.Maithili Mehta learned APP for the respondent- State.