PRAKASHBHAI JAYANTIBHAI PRAJAPATI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) HEARD Mr. Prajapati, learned advocate for Mr.Banna S. Datta.

(2.) THIS petition is directed against the order of detention dated 20.1.2012 passed by respondent No.1, 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 the criminal cases pending against the petitioner. The cases are registered under the provisions of the Bombay Prohibition Act. It is alleged that the petitioner is dealing in country liquor.

(3.) LEARNED Assistant Government Pleader submitted that registration of FIRs would go to show that the detenu had, in fact, indulged into such activities, which can be said to be disturbing the public health and public order and in view of sufficient material before the detaining authority to pass the order of detention, no interference is called for by this Court in exercise of its power under Article 226 of the Constitution of India.