MOHMAD ASADUL ISLAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice for and on behalf of respondent State.

(2.) The petitioner herein namely Mohmad Asadul Islam s/o Hikmat Ali came to be preventively detained vide the detention order dtd. 28/6/2025 passed by the Police Commissioner, Surat City, as a "Cyber Offender" as defined under Sec. 2(ba) of the Gujarat Prevention of Anti-social Activities Act, 1985 (herein after referred as 'the Act of 1985).

(3.) By way of this petition, the petitioner has challenged the legality and validity of the aforesaid order.