SHANKAR VISHNUBHAI SINDHI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This appeal is filed against dismissal of Special Civil Application No. 221 of 1999 by the learned Single Judge on 3/08/1999.

(2.) Appellant was the original petitioner. By an order, dated December 8, 1998, he was detained by the Commissioner of Police, Baroda city, Baroda ("detaining authority") .

(3.) In exercise of powers under Section 3 of the Prevention of Anti Social Activities Act, 1985 (hereinafter referred to as "the Act"), the detaining authority was satisfied with respect to the appellant that with a view to preventing him from acting in a manner prejudicial to maintenance of public order, it was necessary to detain him and accordingly, an order of detention was passed.