ROKESH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The challenge is to the order of detention dtd. 31/8/2023 passed by the respondent - detaining authority viz. the Commissioner of Police, Ahmedabad City, in exercise of powers conferred under Sec. 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as defined under Sec. 2(b) of the Act on the basis of two offences registered with Sardarnagar Police Station under the provisions of the Gujarat Prohibition Act.

(3.) Learned advocate for the detenue submits that the order of detention impugned in this petition deserves to be quashed and set aside on the ground that two offences registered against the petitioner are parted by 9 months and therefore, there is no live link between the two offences as snapped so as to treat the petitioner as continuously indulging in the offences of prohibition to justify the order of detention.