HARESHBHAI ARJANDAS BHERWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein namely Hareshbhai Arjandas Bherwani came to be preventively detained vide the detention order dtd. 24/8/2024 passed by the Police Commissioner, Ahmedabad, as a "bootlegger" as defined under Sec. 2(b) of the Gujarat Prevention of Anti-social Activities Act, 1985 (herein after referred as 'the Act of 1985).

(2.) By way of this petition, the petitioner has challenged the legality and validity of the aforesaid order.

(3.) This Court has heard learned counsel Mr. J.S Rathod and Mr. J.K. Shah, learned Additional Public Prosecutor for the respondent-State.