GOKALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. The petitioner has been detained by the impugned order purportedly passed under Section 9 of the Gujarat Prevention of Antisocial Activities Act ( for short 'the PASA') on the ground that unless detained; the bootlegging activities of the petitioner would cause prejudice to the maintenance of public order and that the detention is necessary for preventing the petitioner causing such prejudice. The petitioner has prayed for interim relief.