LAWS(GJH)-2020-5-338

MADHUBEN HARESHBHAI GANESHBHAI BHATI Vs. STATE OF GUJARAT

Decided On May 14, 2020
Madhuben Hareshbhai Ganeshbhai Bhati Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service.

(2.) Heard learned advocates appearing for the respective parties.

(3.) The present petition is directed against order of detention dated 06.12.2019 passed by the respondent - detaining authority in exercise of powers conferred under section 3(1) 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.