(1.) The Commissioner of Police, Vadordara City, by his order dated 8th September, 1986 passed an order of detention against the petitioner under Sub -section (2) of Section Act 3 of the Gujarat Prevention of Anti -Social Activities Act, 1985 (PASA Act) with a view to prevent him from acting in any manner prejudicial to the maintenance of public order covered under the PASA Act. The grounds of detention dated 8 -9 -86 were also served to the petitioner on the same day which are annexed to the petition at Annexrue 'B'.
(2.) AS per the grounds of detention the petitioner is detained on the grounds that :
(3.) IN ground No. 1 it has been mentioned that the detenu himself and through his wife Somiben and his associate Raju Motiram were selling liquor and denatured spirit at Pani Gate near his house and thereby were carrying on anti -social activities. After verification of city police record it is found that various offences are registered against him. Offences registered against the detenu from 17 -2 -83 to 11 -5 -86 under Section 66(1), 65(e) and 81 of the Bombay Prohibition Act are relied upon and narrated in the said ground.
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