BANSILAL RAICHAND @ RAMCHAND BISHNOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner -detenue has challenged the order of detention dated 18th October 2014 passed by the Police Commissioner, Ahmedabad city, 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 18 th October 2014, the detaining authority has relied upon one case registered with the Naroda Police Station vide Prohi. CR No.5308 of 2014 for the offence punishable under Sections 66B, 65AE, 116B and 81 of the Prohibition Act.

(3.) Section 3 of the PASA Act speaks about the power to make orders detaining certain persons. It reads as under: