JENTIBHAI DEVSHIBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PETITIONER is ordered to be kept under preventive detention, by an order dated 26.10.2010, passed by the Police Commissioner, Rajkot, in exercise of powers under Section 3(1) of Prevention of Antisocial Activities Act (for short 'PASA').

(2.) GROUNDS of detention indicate that against the petitioner, there is a solitary case, for the offences punishable under Sections-66(1)B, 65E, etc. of the Bombay Prohibition Act, is registered on 25.10.2010. It is further recorded that to prevent the petitioner from indulging in similar, antisocial activities, it is necessary to place him under preventive detention.

(3.) LEARNED AGP opposed the petition contending that order of detention was based on subjective satisfaction of the authority.