MAHESHBHAI GANPATBHAI TALPADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the petitioner and learned AGP for the respondents.

(2.) THE petitioner-detenue has preferred this petition under Article 226 of the Constitution of India, for appropriate writ, order or direction for quashing and setting aside the impugned order dated 6. 8. 2009 passed by the respondent No. 2-Commissioner of Police, Vadodara City in exercise of power under sub-section (2) of Section (3) of the Gujarat Prevention of Anti Social Activities Act, 1985 ("pasa Act" for short) whereby the petitioner has been detained as a "bootlegger". In pursuance of the said impugned order, the petitioner is detained in jail, Bhuj on 28. 8. 2009.

(3.) ALONG with the detention order, the petitioner detenu has been supplied with the grounds of detention. From the grounds of detention, it appears that three offences being Prohibition CR Nos. III-234 of 2009, 17 of 2009 and 342 of 2009 have been registered against the detenu. The first offence has been registered with Fatehganj Police Station, the second one is registered with Sayajiganj Police Station and the third one is registered with J. P. Road Police Station under the provisions of Sections 661b, 65e and 81 of the Bombay Prohibition Act, wherein total quantity of 378 ltrs. of country made liquor was found from the possession of the detenue. On the basis of registration of these cases, the detaining authority held that the present detenue was carrying on activities of selling country made liquor which is harmful to the health of the public. It is held by the detaining authority that as the detenue is indulged in illegal activities, it is required to restrain the detenu from carrying out further illegal activities, i. e. selling of liquor. The detaining authority has placed reliance on the above registered offences and statements of unnamed witnesses. In the opinion of this Court, the activities of the detenue can, by no stretch of imagination, be said to be disturbing the "public order. " It is seen from the grounds of detention that a general statement that has been made by the detaining authority that consuming liquor is injurious to health. In fact, a perusal of the order passed by the detaining authority shows that the grounds which are mentioned in the order are in reference to the situation of "law and order" and not "public order". Therefore, on this ground, the subjective satisfaction arrived at by the detaining authority is vitiated on account of non-application of mind and the impugned order, therefore, deserves to be quashed and set aside.