PARBATSINH DOLATSINH SISODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsels appearing for the parties.

(2.) IN view of the order dated 13. 2. 2009 passed by this Court the detenue is brought before this Court. It is made clear that the detenue is to be sent to Sub-Jail, Rajpipla, District: Narmada and thereafter as directed in the order dated 20. 02. 2008 and after following the due procedure, the detenue is to be set at liberty.

(3.) THIS petition is directed against the order of detention dated 24. 3. 2008 passed by respondent No. 2, in exercise of powers conferred under Section 3 (1) / 3 (2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (in short" the Act) by detaining the detenue as a "bootlegger" as defined under Section 2 (b) of the Act.