LAWS(GJH)-1989-6-1

SINDHI LOHANA RAVCHAND GOPALDAS Vs. DISTRICT MAGISTRATE JUNAGADH

Decided On June 21, 1989
SINDHI LOHANA RAVCHAND GOPALDAS Appellant
V/S
DISTRICT MAGISTRATE JUNAGADH Respondents

JUDGEMENT

(1.) The petitioner has been detained under the provisions of the Gujarat Prevention of Anti-Social Activities Act 1985 (for short PASA) pursuant to order dated 21/09/1988 passed by the detaining authority (District Magistrate; Junagadh) inter alia on the ground that he is a bootlegger within the meaning of term defined under the PASA and his activity as bootlegger prejudicial to the maintenance of the public order.

(2.) In the grounds of detention served upon petitioner it is disclosed that there were in all 23 Criminal Cases against the petitioner during the years 1984 to 1988. Out of the 23 cases 12 cases were pertaining to the storage sale and/or consumption of prohibited liquor registered under the provisions of Bombay Prohibition Act 1949 Out of these 12 cases he was acquitted in 5 cases and other cases were pending in the Court. Over and above the aforesaid criminal cases the detaining authority has relied upon the statements of five witnesses. These witnesses as mentioned to the grounds of detention have stated that the petitioner had engaged himself in manufacturing country liquor and storing and selling the same. That he was intimidating the witnesses and members of public and thereby creating an atmosphere of terror and panic. On the basis of the material placed before him the detaining authority has came to the conclusion that the petitioners activity as bootlegger was required to be curbed and it could not be curbed or prevented unless he was detained under the provisions of PASA. Hence the order of detention.

(3.) The order of detention is challenged mainly on the ground that the detaining authority claimed privileges uDder Sec. 9(2) of PASA for non-disclosure of names of five witnesses who statements have been relied upon by the detaining authority the privilege claimed was limited to the extent of non-disclosure of names and addresses of these witnesses. liven so the contents of the statements on which reliance was placed by the detaining authority have not been supplied to the detenu. Therefore it is submitted that the petitioners right to make effective representation against the order of detention has been affected and this has resulted into infraction of safe-guards enacted in Sec. 9(1) of PASA and Art. 22(5) of the Constitution of India.