RAJESHBHAI BALUBHAI KOLIPATEL Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Mr.Adil Mirza, 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 02.12.2020 passed by the learned Single Judge in Special Civil Application No.12005 of 2020, whereby the writ petition challenging the order of preventive detention was dismissed.

(3.) The appellant was detained pursuant to order of detention dated 09.07.2020 passed by respondent No.1 in the backdrop of registration of three offences against him before Dungara Police Station under Sections 65(A)(E), 81 of the Gujarat Prohibition Act, 1949 based on FIRs dated 31.12.2019, 02.01.2020 and 10.10.2019. Pursuant to the above order, the appellant is in jail.