VINOD PRAKASHBHAI GANGLANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner namely Vinod Prakashbhai Ganglani under Article 226 of the Constitution of India challenging the detention order dtd. 1/1/2026 passed by the Police Commissioner, Vadodara City under Sub-Sec. 2 of Sec. 3 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 wife Barkha Vinod Ganglani, the detenue has challenged the legality and validity of the aforesaid order.

(3.) Rule. Mr. Chintan Dave, learned APP has accepts notice of rule on behalf of respondents.