DHARMENDRASINH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Mr. Laxmansinh Zala, learned counsel for the appellants and Ms. Shruti Pathak, learned Assistant Government Pleader for the State respondents.

(2.) These Letters Patent Appeals, under Clause 15 of the Letters Patent, are filed by the appellants challenging the judgment and orders dated 28.06.2021 passed by the learned Single Judge in Special Civil Applications No. 7898 and 7883 of 2021, whereby the writ petitions challenging the orders of preventive detention were dismissed.

(3.) The appellants were detained pursuant to order of detention dated 02.02.2021 passed by respondent No.1 in the backdrop of registration of solitary offence against them before Muli Police Station under Sections 65(a)(e), 116B, 98(2) and 81 of the Gujarat Prohibition Act, 1949 based on FIR dated 27.09.2020. Pursuant to the above orders, the appellants are in jail.