BALUSINH CHUNSINH KHARVAD Vs. DISTRICT MAGISTRATE SABARKANTHA

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner has challenged the detention order dated 08.04.2020 passed by the respondent No.1. The order has been passed under the provisions of Black Marketing and Maintenance of Supply of Essential Commodities Act, 1980.

(2.) In this petition, the fact is that the detention order was passed on the ground that the petition is doing black marketing of wheat and rice distributed under the Public Distribution System.

(3.) Mr.Maulin Pandya, learned advocate for the petitioner, would contend that the petitioner is a driver of the truck and is not connected with the black marketing activities. He would further submit that the order of detention is bad because the same has been passed without supplying any material. He would further submit that an FIR was lodged on 05.04.2020 and the detention order was passed within three days.