Ashwinbhai @ Gagi Chandulal Jansari vs State Of Gujarat

A.J.Desai, J

[1] This petition is directed against the order of detention dated 20/01/2020 passed by the concerned respondent No.2 herein - District Magistrate,

Vadodara in exercise of powers conferred under Section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (in short “the PASA

Actâ€) by detaining the detenue as a “bootlegger†as defined under the provisions of the Act. Along with the order of detention, the detenue is

also served with the grounds of detention. In the grounds of detention, there is reference to five criminal cases, registered under the provisions of the

Bombay Prohibition Act, which are pending against the detenue.

[2] Mr. Dipesh Soni, learned advocate for the detenue submits that registration of FIR itself cannot lead to disturbance of even tempo of public life

and therefore the public order. The order of detention is assailed by the detenue on various grounds mentioned in the memo of the petition. However,

learned counsel for the detenue submits that, except FIR registered under the Bombay Prohibition Act, there was no other material before the

detaining authority whereby it could be inferred reasonably that the detenue is a 'bootlegger' within the meaning of Section 2(b) of the Act and

required to be detained as the detenue's activities are prejudicial to the maintenance of public health and public order. In support of the above

submission, learned counsel for the detenue has placed reliance on judgment of the Apex Court in the case of Piyush Kantilal Mehta vs.

Commissioner of police, AIR 1989 Supreme Court 491 and the recent judgment dated 28.3.2011 passed by the Division Bench of this Court [Coram:

S.J. Mukhopadhaya C.J. & J.B. Pardiwala, J].] in Letters Patent Appeal No2732 of 2010 in Special Civil Application No.9492 of 2010 (Aartiben vs.

Commissioner of Police) which would squarely help the detenue.

[3] Mr. Antani, learned Assistant Government Pleader submitted that registration of FIR would go to show that the detenue had, in fact, indulged into

such activities, which can be said to be disturbing the public health and public order and in view of sufficient material before the detaining authority to

pass the order of detention, no interference is called for by this Court in exercise of its power under Article 226 of the Constitution of India.

[4] Having heard the rival submissions of the parties and perused the record of the case, I am of the view that FIRs registered under the Bombay

Prohibition Act alone cannot be said to be sufficient enough to arrive at subjective satisfaction to the effect that the activities, as alleged, are

prejudicial to the public order or lead to disturbance of public order. There has to be nexus and link for such activities with disturbance of the public

order. On careful perusal of the material available on record and the ratio laid down by the Apex Court in the case of Piyush Kantilal Mehta (supra)

and the recent judgment dated 28.3.2011 passed by the Division Bench of this Court [Coram: S.J. Mukhopadhaya C.J. & J.B. Pardiwala, J].] in

Letters Patent Appeal No2732 of 2010 in Special Civil Application No.9492 of 2010 (Aartiben vs. Commissioner of Police), I am of the view that the

activities of the detenue cannot be said to be in any manner prejudicial to the public order and therefore, the order of detention passed by the detaining

authority cannot be sustained and is required to be quashed and set aside.

[5] In the result, the petition is allowed. The impugned order of detention dated 20/01/2020 passed by respondent No.2 herein, is hereby quashed and

set aside. The detenue is ordered to be set at liberty forthwith if he is not required to be detained in connection with any other case. Rule is made

absolute accordingly.

Registry is directed to communicate this order to the concerned Jail Authority by fax / e-mail message forthwith.