Bombay High Court
Aniruddh Indrajitsinh Parmar S/O ... vs District Magistrate Dadra And Nagar ... on 17 September, 2021
Equivalent citations: AIRONLINE 2021 BOM 3683
Author: N.J. Jamadar
Bench: S.S. Shinde, N.J. Jamadar
-1- CRI-WP--534-2021-J.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 534 OF 2021
Aniruddh Indrajitsinh Parmar,
Aged : 23 years, Occ : Student, Son of
Indrajitsinh B. Parmar (detenu),
Adult, R/o. Row House No.8,
Park City, Silvassa
Dadra and Nagar Haveli
At present Sub Jail Silvassa
through Aniruddh Parmar ...Petitioner
vs.
1. District Magistrate, Dadra and
Nagar Haveli, Silvassa
And Daman & Diu.
2. Union Territory of Dadra and
Nagar Haveli, Daman & Diu
Silvassa
3. The Superintendent
Sub-Jail Dadra and Nagar Haveli,
Daman & Diu, Silvassa
4. The State of Maharashtra ...Respondents
***
Mr.Manoj Mohite, Senior Advocate a/w. Mr. Dadhichi
Mhaispurkar, Mr. Rushikesh Kale and Mr. Jay S. Patil i/b Mr.
Viresh V. Purwant for petitioner.
Mr.H.S.Venegavkar for respondent Nos.1 to 3.
Mr.V.B. Kondedeshmukh, APP for respondent No.4-State.
***
CORAM : S.S. SHINDE & N.J. JAMADAR, JJ.
Reserved for Judgment on : 1st September 2021.
Judgment Pronounced on : 17th September 2021.
******
JUDGMENT (PER N.J. JAMADAR, J.) :
1. Rule. Rule made returnable forthwith and, with the consent of the learned counsels for the parties, heard fnally. Shraddha Talekar, PS 1/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
-2- CRI-WP--534-2021-J.doc
2. The petitioner, who is the son of Indrajitsinh B. Parmar (hereinafter referred to as 'the detenu'), has preferred this petition assailing the legality and validity of the detention order passed by the respondent No.1-District Magistrate, Dadra and Nagar Haveli, on 29th January 2021, in exercise of the powers conferred on him under section 3(2) of the Gujarat Prevention of Anti-social Activities Act, 1985 ('the Act, 1985') as extended to the Union Territory of Dadra and Nagar Haveli.
3. Shorn of superfuities, the background facts leading to this petition can be stated as under :-
(a) The detenu runs Hotel Malhar Bar and Restaurant at Silvassa. On 13th January 2021, pursuant to an information, raid was conducted by at Hotel Malhar. It transpired that large quantity of Indian made foreign liquor (IMFL/Beer) was unloaded from a tempo of Eicher make bearing registration No. DN-09-C-9639 and stored in a room at the said hotel. Upon further investigation, it was revealed that 3743 litres liquor was sold in the said hotel from 19th November 2020 to 12th January Shraddha Talekar, PS 2/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
-3- CRI-WP--534-2021-J.doc 2021, which was highly unlikely having regard to the occupancy and footfall in the said Hotel. It was further revealed that the detenu had employed Mr. Rahul Sahani, allegedly a notorious bootleger in the in the neighbouring State of Gujarat, as a Manager in the said hotel with a view to carry out smuggling of liquor on large scale. A huge stock of 12,873 bulk litres was purchased from OIDC in a short span of three months and smuggled out from the said hotel.
(b) After noting that seven cases were registered against the said Rahul Sahani for the offences punishable under Bombay Prohibition Act, 1949 and the detenu was also criminally active since very long and few cases of rioting, land- grabbing, forgery, hurt etc. were registered against the detenu, the last being FIR No. 56/2020 for the offences punishable under sections 186, 188, 269, 353, 504 of the Indian Penal Code, 1860 ('the Penal Code') read with section 51 of Disaster Management Act, 2005, the Detaining Authority proceeded to record that the detenu had been indulging in Shraddha Talekar, PS 3/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
-4- CRI-WP--534-2021-J.doc bootlegging on a large scale under the garb of running the hotel. Those activities of the detenu caused a feeling of insecurity among the general public and were thus prejudicial to the maintenance of public order within the meaning of section 3 of the Act, 1985. Consequently, the Detaining Authority ordered the detention of the detenu under section 3 of the Act, 1985 by the impugned order. The detenu was served with a communication dated 1st February 2021 purported to be grounds of detention.
(c) The petitioner has invoked the writ jurisdiction of this court for quashing the order of detention on the premise that the detention of the detenu is in the teeth of the constitutional guaranty and in fagrant violation of the statutory provisions. The Detaining Authority did not furnish the material relied upon by the Detaining Authority and thereby deprived the detenu of the right to make an effective representation. There is not a shred of material to demonstrate even remotely that the detenu indulged Shraddha Talekar, PS 4/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
-5- CRI-WP--534-2021-J.doc in activities which can be said to be prejudicial to the maintenance of public order. Invocation of extraordinary power of preventive detention is a gross abuse of the authority on the part of the respondent No.1.
4. We have heard Mr.Manoj Mohite, the learned Senior Counsel for the petitioner, and Mr. Venegavkar, the learned counsel for respondent Nos.1 to 3. With the assistance of the learned counsels of the parties, we have also perused the material on record.
5. Mr. Mohite, the learned Senior Counsel for the petitioner submitted that the singular infrmity which is manifest in the impugned order is the absence of material to demonstrate that the detenu is a bootleger, within the meaning of section 2(b) of the Act, 1985. Secondly, even if the case of the Detaining Authority is taken at par, and it is assumed that the detenu can be termed as a "bootleger", yet, there is not a shred of material to show that activities of the detenu were prejudicial to the maintenance of public order in any manner. Mere allegations or for that matter, proof of being a bootleger is not suffcient to deprive personal Shraddha Talekar, PS 5/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
-6- CRI-WP--534-2021-J.doc liberty of the detenu in the absence of the material to indicate that the acts attributed to the detenu disturbed or were likely to disturb the public order. Thirdly, the fundamental and inviolable right of the detenu to make, and have the representation against the order of detention considered by the Detaining Authority and the State Government, under Article 22(5) of the Constitution was violated as the grounds of detention did not apprise the detenu of his constitutional right to make such representation.
6. Mr.Venegavkar, the learned counsel for respondent Nos.1 to 3 endeavoured to support the impugned order. However, Mr. Venegavkar fairly submitted that this Court has quashed and set aside the detention of Rahul Sahani, the co-detenu, in Criminal Writ Petition No. 1055 of 2021, by judgment and order dated 28 th July 2021.
7. To start with, it may be apposite to note the material which weighed with the Detaining Authority, as is evident from the grounds of detention served on the detenu, in passing the detention order :
" During the course of enquiry by the police it was found that Rahul Sahani is a notorious bootleger, he is having a criminal history of bootlegging in the neighbouring State of Shraddha Talekar, PS 6/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
-7- CRI-WP--534-2021-J.doc Gujarat, wherein he is involved in 7 cases of prohibition.......
It is evident that Rahul Sahani is a known bootleger of the area appointed as the Manager of Hotel Malhar owned by you, with an intention to carry out smuggling of liquor on large scale. The scale of this illegal activity can only be gauged from the fact that a huge stock of 12,873 Bulk Litres were purchased from OIDC in short span of 3 months and smuggled out.
It has also been reported by SHO Silvassa that following cases are registered against you :
Sr. FIR No. Section Disposal Court by
No. to Court disposal
1 56/20 186, 188, 269, 353, 504 11/08/20 Pending
IPC r/w 51 of Disaster trial
Management Act.
2 Chapter case No. 18/2020 u/sec 107, 151 Cr.P.C.
It is evident that you have appointed a
known bootlegger of the area as a Manager of your Hotel Mahlhar to carry out smuggling of liquor on large scale. He has dubious distinction of carrying out illegal activities the one of which is evident here, is carrying out boot legging under garb of running a hotel................
In the light of the above and in order to maintain public order by controlling such antisocial and illegal activities of 'boot legging' in Dadra and Nagar Haveli you have been brought under prevailing detention. ....
Now, since you have been informed about the reasons of arrest under section 9(1) of the Act, you have a right to defend yourself and if you want to submit anything, you can inform through the Superintendent Sub-Jail D&NH, Shraddha Talekar, PS 7/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
-8- CRI-WP--534-2021-J.doc within 12 days of your arrest at below mentioned address :
1] District Magistrate, Collectorate, Dadra & Nagar Haveli.
2] Home Department, Secretariat, Moti
Daman.
3] PASA Advisory Board, Secretariat, Moti Daman."
8. From a bare perusal of the aforesaid grounds of detention, it becomes abundantly clear that the substratum of the case of the Detaining Authority is that the detenu had appointed Mr. Rahul Sahani, allegedly a known bootleger, as the Manager of the hotel. In addition, it is alleged that crime was registered against the detenu at C.R. No. 56 of 2020 and a chapter proceeding was also initiated against the detenu. On the basis of such material, the Detaining Authority proceeded to detain the detenu in order to maintain the public order by controlling such antisocial and illegal activities of 'boot legging'.
9. First and foremost, it is imperative to note that the Detaining Authority has not recorded a satisfaction to the effect that there was material to show that the detenu was a bootleger.
10. Clause (b) of section 2 defnes "bootlegger" as under :
"(b) "bootlegger" means a person who distills, manufactures, stores, transports, imports, exports, sells or distributes any liquor, Shraddha Talekar, PS 8/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
-9- CRI-WP--534-2021-J.doc intoxicating drug or other intoxicant in contravention of any provision of the Bombay Prohibition Act, 1949 and the rules and orders made thereunder, or of any other law for the time being in force or who knowingly expends or applies any money or supplies any animal, vehicle, vessel or other conveyance or any receptacle or any other material whatsoever in furtherance or support of the doing of any of the things described above by or through any other person, or who abets in any other manner the doing of any such thing."
11. Undoubtedly, the defnition of the bootleger under the Act, 1985 is of wide amplitude. However, from the perusal of the impugned order and the grounds of detention, it unmistakably appears that the alleged activity of bootlegging is attributed to Mr. Rahul Sahani. The allegation against the detenu was that he had intentionally appointed the known bootleger as the Manager of Hotel Malhar. In the absence of material to show that the detenu himself was indulging in bootlegging activity, the allegations that a known bootleger was appointed as a Manager of the hotel, by themselves, are not suffcient to designate the detenu as a bootleger.
12. The Detaining Authority has to surmount another impediment; a more formidable one. Under section 3(4) of the Act, 1985, a person shall be deemed to be "acting in any manner Shraddha Talekar, PS 9/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
- 10 - CRI-WP--534-2021-J.doc prejudicial to the maintenance of public order" when such person is engaged in or is making preparation for engaging in any activities as a bootlegger, which affect adversely or are likely to affect adversely the maintenance of public order. Explanation to sub-section (4) further provides that public order shall be deemed to have been affected adversely or shall be deemed likely to be affected adversely inter alia if any of the activities of any person referred to in sub-section (4) directly or indirectly, is causing or is likely to cause any harm, danger or alarm or feeling of insecurity among the general public or any section thereof or a grave or widespread danger to life, property or public health.
13. From a conjoint reading of clause (b) of section 2 and sub- section (4) of section 3 of the Act, 1985, an inference becomes inescapable that to sustain an order of detention passed against an alleged bootleger, the Detaining Authority should record satisfaction not only to the effect that the detenu is a bootleger within the meaning of section 2(b), but also that the activities of the said bootleger affect adversely or likely to affect adversely the maintenance of public order.
Shraddha Talekar, PS 10/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
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14. The distinction between the concepts of "public order" and "law and order" is well recognised. Public order is something more than ordinary maintenance of law and order. A proper test to distinguish between "law and order" and "public order" is whether the complained acts led to disturbance of the ordinary tempo of life of the community so as to amount a disturbance of the public order or it merely affected an individual leaving the tranquility of society undisturbed. It is, therefore, said that the essential distinction between the concepts of "public order" and "law and order" is not in the nature or quality of the act but in the degree, potentiality and extent of its reach upon society. The given act by itself may not be determinant of its own gravity. It is the propensity and potentiality of the act of disturbing the even tempo of life of the community that renders it prejudicial to the maintenance of public order.
15. In the context of the detention under section 3 of the Act, 1985, in the case of Piyush Kantilal Mehta Vs. Commissioner of Police, Ahmedabad City & Anr. 1, the Supreme Court expounded the scope of sub-sections (1) and (4) thereof as under :
"12 Under sub-section (1) of section 3, an order of detention of a person can be passed with a view to 1 1989 Supp (1) SCC 322 Shraddha Talekar, PS 11/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
- 12 - CRI-WP--534-2021-J.doc preventing him from acting in any manner prejudicial to the maintenance of public order. Sub-section (4) of section 3 contains a deeming provision. Under sub- section (4), a bootlegger or a dangerous person or a drug offender shall be deemed to be acting in a manner prejudicial to the maintenance of public order when the activities of such a person affect adversely or are likely to affect adversely the maintenance of public order. In other words, although sub-section (4) contains a deeming provision, such deeming provision will not be attracted unless the activities of the person concerned affect adversely or are likely to affect adversely the maintenance of public order."
(emphasis supplied)
16. In the backdrop of the facts of the said case, wherein it was alleged that the petitioner therein was involved in incidents of beating innocent citizens, the Supreme Court observed in clear and explicit terms that the fact that the petitioner is a bootleger within the meaning of section 2(b) of the Act, 1985 would not be suffcient to preventively detain a person under section 3 of the Act, unless, as laid down in sub-section (4) of section 3 of the said Act, his activities as a bootlegger affect adversely or are likely to affect adversely the maintenance of public order. The observations in paragraph 18 are instructive and thus extracted below :-
"18 In the instant case, the detaining authority, in our opinion, has failed to substantiate that the alleged anti- social activities of the petitioner adversely affect or are likely to affect adversely the maintenance of public order. It is true some incidents of beating by the petitioner had taken place, as alleged by the witnesses. But, such incidents, in our view, do not have any bearing on the maintenance of public order. The petitioner may be punished for the alleged offences committed by him but, surely, the acts constituting the Shraddha Talekar, PS 12/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
- 13 - CRI-WP--534-2021-J.doc offences cannot be said to have affected the even tempo of the life of the community. It may be that the petitioner is a bootlegger within the meaning of section 2(b) of the Act, but merely because he is a bootlegger he cannot be preventively detained under the provisions of the Act unless, as laid down in sub-section (4) of section 3 of the Act, his activities as a bootlegger affect adversely or are likely to affect adversely the maintenance of public order We have carefully considered the offences alleged against the petitioner in the order of detention and also the allegations made by the witnesses and, in our opinion, these offences or the allegations cannot be said to have created any feeling of insecurity or panic or terror among the members of the public of the area in question giving rise to the question of maintenance of public order. The order of detention cannot, therefore, be upheld."
17. In the backdrop of the aforesaid exposition of law, reverting to the facts of the case, it becomes explicitly clear that in the instant case, the satisfaction recorded by respondent No.1 is fraught with material infrmities. The Detaining Authority has noted that Mr. Rahul Sahani, the employee of the detenu, indulged in bootlegging and the said act was causing a feeling of insecurity among the general public which further endangered maintenance of public order. Conversely, the material qua the detenu referred in the grounds of detention is not at all germane for passing the detention order. C.R. No. 56/2020 registered against the detenu for the offences punishable under sections 186, 188, 269, 353 and 504 of the Indian Penal Code, 1860 ('the Penal Code') read with section 51 of Disaster Management Act, Shraddha Talekar, PS 13/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
- 14 - CRI-WP--534-2021-J.doc 2005 apparently has its genesis in the alleged failure on the part of the detenu to abide by the terms and conditions imposed in the wake of Covid-19 Pandemic. The Detaining Authority has not taken care to narrate the facts pertaining to the said crime. Nor, particulars of Chapter Case No. 18/2020 have been divulged.
18. In the face of the aforesaid material, an inference becomes inevitable that the text of the provisions authorising the detention is sought to be reiterated sans any credible material and specifc instances which could be termed prejudicial to the maintenance of public order.
19. Indisputably, the Detaining Authority had not recorded a satisfaction that for the fear of reprisal, the persons were not coming forward to lodge complaints or give evidence against the petitioner in public and, therefore, in-camera statements of witnesses were recorded, which, in turn, lent credence to the assessment of the authorities that the activities of the petitioner were prejudicial to the maintenance of the public order.
20. To sum up, there was not an iota of material to demonstrate that the activity of the petitioner had the propensity to disturb the even tempo of life of the ordinary citizens. Nor was it a case that Shraddha Talekar, PS 14/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
- 15 - CRI-WP--534-2021-J.doc the alleged activity caused a grave or widespread danger to life, property or public health. The aforesaid pronouncement in the case of Piyush Kantilal Mehta (Supra) is on all four with the facts of the case at hand.
21. In our view, the impugned order deserves to be quashed on the aforesaid substantive ground of absence of subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of public order. Nonetheless, we propose to deal with rest of the grounds of challenge to the detention order briefy.
22. The grounds of not apprising the detenu of the right to make the representation and non-furnishing of the copies of the documents relied upon by the Detaining Authority are facets the right of the detenu to make and have the representation considered by the competent authority.
23. Article 22(5) of the Constitution of India provides as under :
"When any person is detained in pursuance of an order made under any law providing for preventive detention, the authority making the order shall, as soon as may be, communicate to such person the grounds on which the order has been made and shall afford him the earliest opportunity of making a representation against the order.Shraddha Talekar, PS 15/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
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24. Sub-section (1) of section 9 of the Act, 1985 provides as under :
" When a person is detained in pursuance of a detention order the authority making the order shall, as soon as may be, but not latter than seven days from the date of detention, communicate to him the grounds on which the order has been made and shall afford him the earliest opportunity of making a representation against the order to the State Government."
25. The fundamental right of the detenu to have his representation against the order of preventive detention considered by the Detaining Authority and Appropriate Government is supplemented by the statutory mandate that the Detaining Authority shall offer an earliest opportunity of making a representation against the detention order to the appropriate government.
26. The edifce of the challenge on the count of failure to inform the detenu of his right to make the representation, was rested on the premise that the right to make a representation necessarily implies that the detenu must be informed of the said right to facilitate its effective exercise. Inviting the attention of the Court to the grounds of detention, (extracted above in italics), it was submitted that the detenu was not clearly apprised of his right to make the representation.
Shraddha Talekar, PS 16/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
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27. The submission appears to be well merited. The detenu was informed that he has a right to defend himself. The detenu was not informed that he has a right to make a representation against the order of detention in unequivocal terms. The reliance placed on behalf of the petitioner on the Constitution Bench Judgment in the case of Kamleshkumar Ishwardas Patel Vs. Union of India & Ors. & connected matters 2 appears well founded. In the said case, it was inter-alia observed in paragraph 38 as under :
"38 Having regard to the provisions of Article 22(5) of the Constitution and the provisions of the COFEPOSA Act and the PIT NDPS Act the question posed is thus answered : Where the detention order has been made under Section 3 of the COFEPOSA Act and the PIT NDPS Act by an offcer specially empowered for that purpose either by the Central Government or the State Government the person detained has a right to make a representation to the said offcer and the said offcer is obliged to consider the said representation and the failure on his part to do so results in denial of the right conferred on the person detained to make a representation against the order of detention. This right of the detenu is in addition to his right to make the representation to the State Government and the Central Government where the detention order has been made by an offcer specially authorised by a State Government and to the Central Government where the detention order has been made by an offcer specially empowered by the Central Government, and to have the same duly considered. This right to make a representation necessarily implies that the person detained must be informed of his right to make a representation to the authority that has made the order of detention at the time when he is served with the grounds of detention 2 (1995) 4 SCC 51 Shraddha Talekar, PS 17/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
- 18 - CRI-WP--534-2021-J.doc so as to enable him to make such a representation and the failure to do so results in denial of the right of the person detained to make a representation."
(emphasis supplied)
28. The second limb of the submission that the right of the detenu to make an effective representation was frustrated by not furnishing copies of the material referred to and relied upon by the Detaining Authority in the detention order and grounds of detention is equally well meritted. It is pertinent to note that a bald assertion was made in the impugned order that few cases were registered against the detenu, without disclosing the particulars thereof. Even, the copies of the frst information report No.56/2020 and Chapter Case No.18/2020, referred to in the grounds of detention, were apparently not furnished to the detenu.
29. It is trite that failure to furnish the material, on the strength of which the detention order is passed, vitiates the detention order as the detenu has a constitutional right under Article 22 of the Constitution to be furnished with copies of all the materials relied upon or referred to in the grounds of detention. Shraddha Talekar, PS 18/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
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30. A proftable reference in this context can be made to the judgment of the Supreme Court in the case of Tahira Haris and Others Vs. Government of Karnataka & Others 3. In the said case, the Supreme Court, after adverting to the previous pronouncements, observed as under :
"29 There were several grounds on which the detention of the detenu was challenged in these appeals but it is not necessary to refer to all the grounds since on the ground of not supplying the relied upon document, continued detention of the detenu becomes illegal and detention order has to be quashed on that ground alone.
30 Our Constitution provides adequate safeguards under clauses (5) and (6) of Article 22 to the detenu who has been detained in pursuance of the order made under any law providing for preventive detention. He has right to be supplied copies of all documents, statements and other materials relied upon in the grounds of detention without any delay. The predominant object of communicating the grounds of detention is to enable the detenu at the earliest opportunity to make effective and meaningful representation against his detention. 31 On proper construction of clause (5) of Article 22 read with section 3(3) of COFEPOSA Act, it is imperative for valid continuance of detention that the detenu must be supplied all documents, statements and other materials relied upon in the grounds of detention.
32 In the instant case, admittedly, the relied upon document, the detention order of Anil Kumar was not supplied to the detenu and the detenu was prevented from making effective representation which has violated his constitutional right under clause (5) of Article 22 of the Constitution."
(emphasis supplied) 3 (2009) 11 SCC 438 Shraddha Talekar, PS 19/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
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31. The upshot of the aforesaid discussion is that the impugned order suffers from multiple infrmities. Firstly, there is a complete non-application of mind in arriving at the satisfaction that the detenu is a "bootleger". Secondly, the satisfaction that the activities of the detenu were prejudicial to the maintenance of public order is squarely vitiated. Thirdly, there is a blatant infraction of the constitutional and statutory provisions in not apprising the detenu of his right to make the representation, in clear and explicit terms, and in not furnishing the copies of the relied upon or referred to material to the detenu. Resultantly, the petition deserves to be allowed.
32. Hence, the following order :
ORDER
(i) The petition stands allowed.
(ii) The impugned order of detention dated 29th January 2021 passed by respondent No.1-District Magistrate, Dadra and Nagar Haveli, under the provisions of section 3(2) of the Gujarat Prevention of Anti-social Activities Act, 1985 stands quashed and set aside.Shraddha Talekar, PS 20/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::
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(iii) The detenu-Indrajitsinh B. Parmar be set at
liberty forthwith, if not required to be detained in any other case.
Rule made absolute in the aforesaid terms.
(N. J. JAMADAR, J.) (S. S. SHINDE, J.) Shraddha Talekar, PS 21/21 ::: Uploaded on - 17/09/2021 ::: Downloaded on - 18/09/2021 04:53:23 :::