KARANSINH RAVSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for following relief:-

(2.) Learned advocate for the petitioner has challenged the order of detention primarily on the ground of delay. It is submitted that even after the petitioner was enlarged on regular bail on 12/7/2023, the order of detention is passed after delay of two months.

(3.) Learned Assistant Government Pleader for the respondent State has objected to the grant of petition by submitting that the detaining authority is justified to arrive at subjective satisfaction of petitioner being a bootlegger on the ground that the detention order is based on three FIRs registered under the provisions of Prohibition Act. Over and above, there are four other offenses also again under the Prohibition Act which are registered against the petitioner and therefore, the petitioner is indulging in such kind of antisocial activities.