JIGNESH @ APPU NANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is directed against the order of detention dated 04/02/2012 passed by respondent No. 2 herein - District Magistrate, Valsad in exercise of powers conferred under Section 3(1) of the Gujarat Prevention of Anti Social Activities Act, 1985 (in short the PASA Act) by detaining the detenue as a bootlegger as defined under Section 2(b) of the Act. Along with the order of detention, the detenue is also served with the grounds of detention. In the grounds of detention, there is a reference of five criminal cases pending against the detenue. The cases are registered under the provisions of the Bombay Prohibition Act. One case is registered in the year 2009; two cases are registered in the year 2010 and two cases are registered in the year 2011.

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