RAVISING KEDARSING THAKORE Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) By way of this petition, the petitioner -detenue has challenged the order of detention dated 17.4.2012 passed by the District Magistrate, Navsari, 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 17.4.2012, the detaining authority has relied upon one case registered with the Navsari Rural Police Station vide III -CR No.159 of 2012 for the offence punishable under Sections 66(1)B, 65AE, 116(2), 81 and 99 of the Prohibition Act.

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