AJIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The detenue herein namely Ajit @ Jangio Ramanbhai Raval came to be preventively detained vide the detention order dtd. 30/1/2026 passed by the Commissioner of Police, 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 through his friend namely Mansuri Mohammed Sharif, the detenue has challenged the legality and validity of the aforesaid order.

(3.) This Court has heard learned advocate for the petitioner and learned APP for the respondent-State Authorities.