ABDUL KADIR IBRAHIMSHAH DIWAN Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) The petitioner herein namely Abdul Kadir Ibrahimshah Diwan came to be preventively detained vide the detention order dtd. 1/5/2024 (actual date of detention is 2/5/2024) passed by the District Magistrate, Bharuch, as a bootlegger as defined under Sec. 2(b) of the Gujarat Prevention of Anti-social Activities Act, 1985 (herein after referred as 'the Act of 1985).

(2.) By way of this petition, the petitioner has challenged the legality and validity of the aforesaid order.

(3.) This Court has heard learned counsel Mr. Darshan P. Dave and Mr. LB Dabhi, learned Additional Public Prosecutor for the respondent-State.