NARAYANLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Gajendra P.Baghel, learned counsel for the petitioner and Mr. Dhawan Jaiswal, learned AGP for the respondents through video conferencing.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner through his friend Rahul Kailashchandra Joshi has challenged the legality of the order of detention of his friend viz. Narayanlal S/o. Keshrimal Prajapati, dated 18.02.2020 passed by respondent no.2 - Commissioner of Police, Surat, under sub- section 2 of Section 3 of the Gujarat Prevention of Anti- Social Activities Act, 1985 ("P.A.S.A Act" for short) by detaining the detenue as a '"bootlegger" as defined under the provisions of the Act. In pursuance of the said order dated 18.02.2020, the detenue has been detained in Vadodara Central jail.

(3.) The detenue came to be detained as a "bootlegger" on his involvement in one solitary offence registered with Ichhapure Police Station, Surat, being Prohibition C.R.No.III- 11210045200186/2020, which is pending in the Court of law.