PUNABHAI BHANABHAI BHARVAD Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) The petitioner herein namely Punabhai Bhanabhai Bharvad came to be preventively detained vide the detention order dtd. 16/3/2024 passed by the District Magistate, Bhuj- Kutch, 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 Mr.Rakesh Sharma, learned counsel for the petitioner and Mr.Krutik Parikh, learned APP for the respondent-State.