ANIL @ KHODO SAJANBHAI KESHVALA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The detenue herein namely Anil @ Khodo Sajanbhai Keshvala came to be preventively detained vide the detention detention order dtd. 06/11/2025 passed by the District Magistrate, Porbandar, 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).

(3.) By way of this petition through his mother, the detenue has challenged the legality and validity of the aforesaid order.