LAWS(GJH)-2020-5-78

AJITSINH PUNJABHAI JHALA Vs. STATE OF GUJARAT

Decided On May 21, 2020
AJITSINH PUNJABHAI JHALA Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP waives service of notice of rule for and on behalf of the respondents.

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

(3.) The present petition is directed against order of detention dated 29.01.2020 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(c) of the Act.