HARISH MOHANSING THAPA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner has challenged the order of detention dated 27th April 2010 passed by the respondent no.2-Commissioner of Police, Vadodara City, in exercise of powers under sub-section (2) of Section 3 of the Prevention of Anti-Social Activities Act, 1985 (hereinafter referred to as 'the Act'), whereby the petitioner has been detained as a bootlegger.

(2.) Heard Mr.Amrish Pandya, learned counsel for the petitioner, and Mr.Janak Raval, learned Assistant Government Pleader, for the respondents.

(3.) Mr.Pandya has drawn the attention of the Court to the impugned order of detention to submit that the same is based on two prohibition offences under Sections 66(1)(b), 65(A)(E), 116(1)(b) and 81 of the Bombay Prohibition Act.