DILAVAR @ DILO OSMANBHAI HINGORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.P.P.Majmudar for the petitioner and learned A.G.P. Mr.U.H.Oza 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 13 -8 -2007 passed by the Police Commissioner, Rajkot City, against him 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 foreign. While passing the order of detention the detaining authority has mainly considered the fact of registration of a single offence punishable under Sections 66(1)B, 65AE, 116(B) and 81 of the Bombay Prohibition Act registered as CR no.III 148/2007 and the statement of the accused in the prohibition case.