HANUMANTU @ HARISH NARSAIYA GOUD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner -detenue has challenged the order of detention dated 17 th September 2014 passed by the District Magistrate, Vadodara, in exercise of powers conferred on him under sub -section(1) of Section 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.) I take notice of the fact that the petitioner has been detained as a 'bootlegger'. I also take notice of the fact that in the grounds of detention order dated 17 th September 2014, the detaining authority has relied upon two cases; (i) registered with the Karjan Police Station vide III -CR No.722 of 2014 for the offence punishable under Sections 66(1)B, 65AE, 116(1)B and 81 of the Prohibition Act, and (ii) registered with the Varnama Police Station vide III -CR No.395 of 2014 for the offence punishable under Sections 66(1)B, 65AE, 116(2) and 81 of the Prohibition Act.

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