PRITIBEN ANILBHAI MALSINGBHAI BHIL Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) HEARD Ms. J.C.Bhatt, for the petitioner and learned A.G.P. Ms. Bhavika Kotecha, for the respondents.

(2.) BY way of the the present petition, the petitioner -detenue has challenged the legality and validity of the order of detention dated 8 -12 -2007 passed by the District Magistrate, Vadodara City, against her in exercise of powers under the provisions of the Gujarat Prevention of Anti -Social Activities Act, 1985( for short "the Act").

(3.) THE petitioner -detenue is branded as a " bootlegger" within the meaning of Sec.2 (b) of the Act as she was found involved in offences under the Bombay Prohibition Act by engaging in the transportation and illegal sale and distribution of prohibited foreign 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, 65AE, 81,116(1)B of the Bombay Prohibition Act registered as CR no.496 of 2007 and the statement of the accused in the prohibition case.