BHAILALBHAI @ BHALO NANABHAI SOLANKI THROUGH WIFE Vs. STATE OF GUJARAT THROUGH DEPUTY SECRETARY AND ORS

JUDGEMENT

(1.) PETITIONER is ordered to be kept on preventive detention by an order dated 13.9.2010 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 would reveal that there was one case of prohibition. Offence was registered against Petitioner at Karelibaug Police Station, Vadodara on 1.9.2010. It is recorded that the Petitioner is a head strong person engaged in selling liquor. To prevent him from such similar offence, it is required to be placed him under detention.

(3.) COUNSEL for the Petitioner, however, submitted that that only for involvement in one case of prohibition, the Petitioner cannot be said to be an antisocial element.