GEETABEN Vs. STATE OF GUJARAT AND ORS.

JUDGEMENT

(1.) PERUSED the petition, materials supplied to the detenu, detention order and heard learned counsel for the parties.

(2.) THIS petition under Article 226 of the Constitution of India is directed against the order of detention dated 28.9.2015 passed by the respondent authority in exercise of powers conferred under Section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short the Act) by detaining the detenue as a "bootlegger" as defined under Section 2(b) of the Act.

(3.) LEARNED A.G.P. for the respondent -State supported the detention order passed by the authority and submitted that sufficient material and evidence was found during the course of investigation, which was also supplied to the detenue, indicating that the detenue is in the habit of indulging into activities as defined under Section 2(b) of the Act and, considering the facts of the case, the detaining authority has rightly passed the order of detention and the detention order deserves to be upheld by this Court. For such submission, the learned A.G.P. took me through the grounds upon which detaining authority satisfied to detain the petitioner.