ASHISHBHAI Vs. STATE OF GUJARAT AND ORS.

JUDGEMENT

(1.) HEARD learned advocates appearing for the respective parties.

(2.) THE present petition is directed against order of detention dated 21.10.2015 passed by the respondent - detaining authority in exercise of powers conferred under section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as defined under section 2(b) of the Act.

(3.) LEARNED AGP for the respondent State supported the detention order passed by the authority and submitted that sufficient material and evidence was found during the course of investigation, which was also supplied to the detenue indicate that detenue is in habit of indulging into the activity as defined under section 2(b) of the Act and considering the facts of the case, the detaining authority has rightly passed the order of detention and detention order deserves to be upheld by this Court.