DIVYRAJSINH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of an unsuccessful writ applicant (detenue) of a writ application and is directed against the judgment and order passed by the learned Single Judge of this Court dated 21st August, 2020 in the Special Civil Application No.8321 of 2020 whereby the learned Single Judge rejected the writ application affirming the order of detention passed by the Detaining Authority dated 28th April, 2020 under the provisions of the Gujarat Prevention of Anti-Social Activities Act, 1985 (for short "the Act, 1985").

(2.) It appears from the materials on record that the appellant came to be preventively detained as a "dangerous person" as defined under Section 2(C) of the Act, 1985 vide the order of detention dated 28th April, 2020 passed by the District Magistrate, Jamnagar in exercise of his powers under Section 3(2) of the Act, 1985.

(3.) The Detaining Authority, in the grounds of detention, has relied upon ten criminal cases registered against the appellant and the statements of two witnesses recorded in Camera, whose identity has not been disclosed by exercising privilege under Section 9(2) of the Act in public interest.