CHANDRABHUSHAN RAMNIRJAN TIWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner seeks to challenge the order of detention dated 21.07.2020 numbered as PCB/PASA/DTN/64/2020 passed by the Police Commissioner, Vadodara in exercise of the powers under Section 2(b) read with Section 3 of the Gujarat Prevention of Antisocial Activities Act, 1985 (hereinafter referred to as the 'PASA Act').

(2.) The petitioner is labeled as a Bootlegger and is presently at the Surat Jail. The subjective satisfaction arrived at by the respondent authority while passing the order of detention speaks of his activity being of such a nature that the same may lead to the disturbance in the public order and also has potency of disturbing the equilibrium of the society. It may also further jeopardize the public health.

(3.) The grievance on the part of the petitioner is that the petitioner even if is termed as a bootlegger, his activities cannot be seen in any manner disturbing the public order and therefore, he is before this Court seeking following reliefs: -