PRADEEP Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The challenge is to the impugned order of detention dtd. 25/9/2023 passed by the Police Commissioner, City Ahmedabad. The detaining authority has relied upon two offences under the Prohibition Act registered with DCB Police Station and Sardarnagar Police Station respectively.

(3.) Learned advocate for the petitioner has challenged the order of detention on the ground that though the detaining authority has concluded that the activity of the petitioner in dealing with the prohibited liquor is dangerous for the public health but there is no evidence or material on the record to indicate that the public health on account of the activity of the petitioner has been damaged consequently committing breach of the public order.