MITESH HARSHADBHAI KAHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to amend the actual date of detention as 6.2.2012. Amendment be carried out forthwith.

(2.) THIS petition is directed against the order of detention dated 13.1.2012 passed by respondent No.2, in exercise of powers conferred under Section 3(1) of the Gujarat Prevention of Anti Social Activities Act, 1985 (in short" the Act) by detaining the detenu as a "bootlegger" as defined under Section 2(b) of the Act. Along with the order of detention, the petitioner is also served with the grounds of detention. In the grounds of detention, there is a reference to one criminal case pending against the petitioner. The case is registered under the provisions of the Bombay Prohibition Act. It is alleged that the petitioner is dealing in country liquor.

(3.) HAVING heard the rival submissions of the parties and perused the record of the case, I am of the view that FIRs registered under the Bombay Prohibition Act alone cannot be said to be sufficient enough to arrive at subjective satisfaction to the effect that the activities, as alleged, are prejudicial to the public order or lead to disturbance of public order. There has to be nexus and link for such activities with disturbance of the public order. On careful perusal of the material available on record and the ratio laid down by the Apex Court in the case of Piyush Kantilal Mehta (supra) and the recent judgment dated 28.3.2011 passed by the Division Bench of this Court [Coram: S.J. Mukhopadhaya C.J. and J.B. Pardiwala, J].] in Letters Patent Appeal No2732 of 2010 in Special Civil Application No.9492 of 2010 (Aartiben vs. Commissioner of Police), I am of the view that the activities of the detenu cannot be said to be in any manner prejudicial to the public order and therefore, the order of detention passed by the detaining authority cannot be sustained and is required to be quashed and set aside.