KAUSHIK THAKOREBHAI KETHVAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PETITIONER is ordered to be kept under preventive detention, by an order dated 15.10.2010, passed by the Police Commissioner, Vadodara, 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 are three cases, for the offences punishable under Sections-66(1)B, 65E, etc. of the Bombay Prohibition Act, are registered on 13.05.2010, and 22.09.2010, respectively. 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.