CHAMPAKBHAI CHHIMUBHAI PATEL Vs. COMMISSIONER OF POLICE, SURAT

JUDGEMENT

(1.) xxx xxx xxx.

(2.) The grounds of detention as placed on record reveal that the detaining authority took into consideration the fact of filing of solitary crime against the petitioner for the breach of Bombay Prohibition Act on 29th December, 2004 whereby it was alleged that the petitioner was found in possession of 144 bottles of prohibited foreign liquor. The detaining authority took into consideration thoroughly the investigation papers as placed before him and came to the conclusion that the petitioner was dealing in storing, selling and transporting prohibited foreign liquor and therefore the petitioner was bootlegger within the meaning of the PASA Act. The detaining authority also came to the conclusion that the activity of the petitioner was adversely affecting the public health and maintenance of public order. The detaining authority also came to the conclusion that the activities of the petitioner were required to be prevented forthwith and, therefore, after considering other measures which may be taken against the petitioner under the general law, as a last resort, the detaining authority passed the detention order of the petitioner which is under challenged in this petition.

(3.) xxx xxx xxx