JAYPRAKASH CHANDUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner-detenue is apprehending his detention pursuant to FIR being Prohibition C.R.No. III - 22 of 2014 with Palsana Police Station, District Surat under Section 66(1)(B), 65(A)(E) and 116(1)(B) of the Bombay Prohibition Act. The petitioner has preferred present petition at pre-execution stage to avoid his detention.

(2.) I take notice of the fact that the respondent No. 2 has issued detention order against the present petitioner branded him as a 'bootlegger'. I also take notice of the fact that the detaining authority has relied upon one case registered with Palsana Police Station as mentioned aforesaid.

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