AAKASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner, has challenged the legality of the order of detention dated 08.07.2020 passed by respondent authority under the provisions of the Gujarat Prevention of Anti-Social Activities Act, 1985 ("P.A.S.A Act" for short) by detaining the detenu as a "dangerous person" with a view to prevent the detenu from acting in any manner prejudicial to the maintenance of public order.

(2.) The petitioner-detenu came to be detained as a "dangerous person" on the ground that his activities are prejudicial to the maintenance of public order.

(3.) Learned counsel for the petitioner has raised the following contentions: