ASHOKUMAR NARSINHBHA BHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms.Megha Chitaliya, learned AGP waives service of rule on behalf of the respondents.

(2.) Perused the petition, materials supplied to the detenu, detention order, etc. and heard learned advocate Mr. H. B. Champavat for the petitioner and learned A.G.P. Ms.Megha Chitaliya for the respondent State.

(3.) This petition under Article 226 of the Constitution of India is directed against the proposed order of detention, if any, passed by the respondent authority in exercise of powers conferred under Section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short the Act) by detaining the detenu as a "bootlegger" as defined under Section 2(b) of the Act.