ROKEY ALIAS ROKKEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner-detenue has challenged the order of detention dtd. 26/9/2023 passed by the Commissioner of Police, Vadodara City, in exercise of powers conferred on him under sub-sec. (1) of Sec. 3 of the Gujarat Prevention of Antisocial Activities Act, 1985 (for short, 'the PASA Act') and has also prayed for an order to set him free from detention.

(2.) This Court has taken note of the fact that the petitioner has been detained as a 'bootlegger'. It also appears that in the grounds of detention order dtd. 26/9/2023, the detaining authority has relied upon one case registered with Pandesara Police Station vide C.R. No.11210045233238 for the offence punishable under Ss. 65(A)(E), 116(1)(B), 81, 98(2) of the Prohibition Act.

(3.) Sec. 2(b) of the PASA Act defines the term 'bootlegger', which reads as under:-