HIRAJI BACHUJI THAKORE Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) HEARD Ms D.R.Kachhavah for the petitioner and learned AGP Mr.D.R.Chauhan for the respondents.

(2.) BY way of the the present petition, the petitioner -detenu has challenged the legality and validity of the order of detention dated 26 -02 -2008 passed by the Police Commissioner, Ahmedabad, in exercise of powers under the provisions of the Gujarat Prevention of Anti -Social Activities Act, 1985( for short "the Act").

(3.) THE petitioner -detenu is branded as a "bootlegger" within the meaning of Sec.2(b) of the Act. The offences of the petitioner -detenue have been registered before Madhavpura and Ramol Police Stations of the Ahmedabad City as Prohibition C.R.No.5021/2006,Prohibition C.R.No.5029/2006, Prohibition C.R.No.5032/2007, Prohibition C.R.No.5520/2007 and Prohibition C.R.No.5029/2008. The said offences have taken place from January,2006 to February, 2008 respectively. The petitioner -detenue has been found involved in offences under the Bombay Prohibition Act by engaging in the anti -social activities of selling, transporting and storing the prohibited country liquor. While passing the order of detention the detaining authority has mainly considered the fact of registration of a single offence punishable under Sections 66B, 65E, 81 of the Bombay Prohibition Act.