BACHUBHA NANBHA JADEJA 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 31. 7. 2009 passed by the respondent No. 2-Commissioner of Police, Ahmedabad City in exercise of power under sub-section (1) 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, Godhra on 3. 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 seven offences being Prohibition CR Nos. 5069 of 2007, 5122 of 2007, 5099 of 2008, 5109 of 2008, 5128 of 2008, 5050 of 2009 and 5115 of 2009 have been registered against the detenu. All the offences have been registered with Vejalpur Police Station, under the provisions of Sections 66b, 65e and 81 under the Bombay Prohibition Act, wherein a total quantity of 63 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 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.