KARANSINH CHETANSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Mohddanish Barejia, learned counsel for the appellant and Ms. Shruti Pathak, learned Assistant Government Pleader for the State respondents.

(2.) This Letters Patent Appeal, under Clause 15 of the Letters Patent, is filed by the appellant challenging the judgment and order dated 24.06.2021 passed by the learned Single Judge in Special Civil Applications No. 6853 of 2021, whereby the writ petition challenging the order of preventive detention was dismissed.

(3.) The appellant was detained pursuant to order of detention dated 06.04.2021 passed by respondent No.1 in the backdrop of registration of offences against him before Danilimda Police Station under Sections 66(1)(b), 65(a), 65(e), 116-B, 98(2) and 81 of the Gujarat Prohibition Act, 1949 based on FIR dated 27.10.2020. Pursuant to the above order, the appellant is in jail.