KISHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These four petitions are before us to examine legality of the orders of detention passed by the District Magistrates of Jalore, Pali and Sriganganagar districts exercising powers under Section 3(2) of the Rajasthan Prevention of Antisocial Activities Act, 2006 (hereinafter referred to as "the Act of 2006").

(2.) Being founded on common grounds the petitions were heard together and are disposed of by this common order. -2- Before coming to the facts of each case and the grounds of challenge, it shall be appropriate to discuss relevant provisions of the Act of 2006 and the orders of delegation of powers made by the State Government in favour of the District Magistrates of the three districts referred above.

(3.) The Act of 2006 was enacted with an object to provide for preventive detention of the boot-leggers, dangerous person, drug offenders, immoral traffic offenders and property grabbers for preventing their antisocial and dangerous activities prejudicial to the maintenance of public order.