RAMIZ AMINBHAI HANIFBHAI GONDALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) XXX XXX XXX

(2.) XXX XXX XXX

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner prays to issue a writ of prohibition or a writ in the nature of prohibition or any other appropriate writ, order or direction in the nature of writ quashing and setting aside the impugned order of detention at a pre-execution stage passed by the respondents in complaint registered as C.R.No.III-5273 of 2016 for the offence punishable u/Ss. 65(A)(E), 66(1)(B), 116(1)(B), 81 and 98(C) of the Prohibition Act before the Gondal City Police station at Rajkot (Rural) and all the further proceedings thereupon in the interest of justice.