BALDEVJI ICHHAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. A.R.Shaikh, learned counsel for the petitioner and learned AGP Mr.D.R.Chauhan for the respondents.

(2.) BY way of the the present petition, the petitioner -detenu has challenged the legality and validity of the order of detention dated 31.3.2008 passed by the Police Commissioner, Ahmedabad City, in exercise of powers under the provisions of the Gujarat Prevention of Anti -Social Activities Act, 1985( for short "the Act").

(3.) THE petitioner -detenu is branded as a "bootlegger" within the meaning of Sec 2(b) of the Act as he was found involved in offences under the Bombay Prohibition Act by engaging in the transportation and illegal sale and distribution of prohibited country made liquor. While passing the order of detention the detaining authority has mainly considered the fact of registration of a single offence punishable under Sections 66B, 65E and 81 of the Bombay Prohibition Act registered as Prohibition CR no.5414/2007 dt.23 -12 -2007 and the statement of the accused in the prohibition case.