JAHANGIR IBRAHIMBHAI SHEKH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) HEARD Ms.Banna Dutta for the petitioner and learned A.G.P. Mr.L.R.Pujari for the respondents.

(2.) BY way of the present petition, the petitioner -detenu has challenged the legality and validity of the order of detention dated 3 -8 -2007 passed by the Police Commissioner, Ahmedabad City,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 as he was found involved in offences under the Bombay Prohibition Act by engaging in the transportation and illegal sale and distribution of prohibited beer bottles. 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, and 81 of the Bombay Prohibition Act registered as CR no.5347 of 2007 dt.14 -7 -2007 and the statement of the accused in the probibition case.