MULJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is before this Court seeking the following reliefs:

(2.) According to the petitioner, he is apprehending his detention under Section 2(bb) of the Gujarat Prevention of Anti Social Activities Act, 1985 (hereinafter referred to as, "PASA Act") branding the petitioner as common gaming house keeper, and therefore, he is before this Court. He is engaged in the business of wholesale and retail plastics and style of Dhiraj Plastic at Valsad. His family resides in Mumbai and his business is at Valsad.

(3.) It is his say that he is a native of Adhoi Village of Bhachau taluka of District Kutchh. He went to his native on 22.07.2020 from Mumbai by road. He had withdrawn Rs.2,00,000/- on 18.07.2020 from his business firm - Dhiraj Plastic. On 26.07.2020, he along with his friends was playing rummy at about evening 6 to 7 Police personnels entered into his house shouting that it was a gambling club run by the petitioner. The police took away Rs.1,70,000/- from the drawer of the cupboard and also filed FIR, being CR.NO.1199300120059 on 27.07.2020 for an offence punishable under Sections 4 and 5 of the Prevention of Gambling Act, 1987.