BHANUKUMAR JAYRAMBHAI SAINI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner -detenue has challenged the order of detention dated 10.11.2014 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 10.11.2014, the detaining authority has relied upon one case registered with the Sardarnagar Police Station vide Pro. CR No.5960 of 2014 for the offence punishable under Sections 66(1)B, 65AE, 116B and 81 of the Prohibition Act.

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