REGENT COMPUTRONICS PVT. LTD.

Vijaysinh Appellant

V/S

State of Gujarat and Ors. Respondents

Referred Judgements :-

NAVALSHANKAR ISHWARLAL DAVE V. STATE OF GUJARAT [REFERRED TO]
KAVALAPPARA KOTTARATHIL KOCHUNNI ALIAS MOOPIL NAYAR RAVUNNIARATH UNNIMALU AMMA ALIAS DEVAKI AMMAL RAVUNNIARATH RAJAN MENON K C GOPALAN UNNI THATHUNNI NAIR P KOCHUNNI RAJA VS. STATE OF MADRAS [REFERRED TO]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED TO]
ADDITIONAL SECRETARY TO THE GOVERNMENT OF INDIA VS. ALKA SUBHASH GADIA [REFERRED TO]
UNION OF INDIA VS. PARASMAL RAMPURIA [REFERRED TO]
SUNIL FULCHAND SHAH VS. UNION OF INDIA [REFERRED TO]
SAYED TAHER BAWAMIYA VS. JOINT SECRETARY TO THE GOVERNMENT OF INDIA [REFERRED TO]
UNION OF INDIA VS. MUNEESH SUNEJA [REFERRED TO]
HARE RAM PANDEY VS. STATE OF BIHAR [REFERRED TO]
HARE RAM PANDEY VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. AMRIT LAL MANCHANDA [REFERRED TO]
UNION OF INDIA VS. VIDYA BAGARIA [REFERRED TO]
UNION OF INDIA VS. CHAYA GHOSHAL [REFERRED TO]
NARESH KUMAR GOYAL VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. BHAURAO PUNJABRAO GAWANDE [REFERRED TO]
RAJINDER PAL SINGH LAMBA VS. SURAJ BHAN [REFERRED TO]
UNION OF INDIA VS. ATAM PARKASH [REFERRED TO]
DROPTI DEVI VS. UNION OF INDIA [REFERRED TO]
SUBHASH POPATLAL DAVE VS. UNION OF INDIA [REFERRED TO]
MUKESH HIMATLAL SHETH VS. STATE OF GUJARAT [REFERRED TO]
MANCHARAM SAMARAM MEENA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate for the petitioner and learned AGP for the respondent State.

(2.) Petitioner is apprehending his detention pursuant to FIR being Prohibition C. R. No. I- 5013/2014 with Shahibaugh Police Station under Sections 66(1)(B), 65(A)(E), 81, 116(B) of the Prohibition Act. Petitioner is one of the seven accused, against whom such FIR was registered and he has preferred present petition at pre - execution stage to avoid his detention.

(3.) If we perused the FIR, the basic allegation against the petitioner is to the effect that he is involved either in transporting, selling or supplying the prohibited liquor. Petitioner is challenging such order of detention stating that it is solitary offence registered against him and he has never been involved in any other offences.

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VIJAYSINH Vs. STATE OF GUJARAT AND ORS.

Referred Judgements :-

JUDGEMENT

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