CHANDRESH Vs. COMMISSIONER OF POLICE AND ORS.

JUDGEMENT

(1.) By way of the present petition which is filed under Article 226 of the Constitution of India, petitioner has prayed that the detention order dated 22.01.2016 passed by the respondent - detaining authority in exercise of powers conferred under Sec. 3(1) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short the Act) by detaining the detenue as a "bootlegger" as defined under Sec. 2(b) of the Act be quashed and set aside.

(2.) Heard learned advocate Mr. Kishan Prajapati for Mr. Sanjay Prajapati for the petitioner and learned AGP Mr. Dhawan Jayswal for the respondent - State.

(3.) I have also considered the material produced on record and the decisions relied upon by the learned advocates appearing for the parties.