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Judgment
Honourable Mr. Justice M.D. Shah
The petitioner has been detained under the provisions of Gujarat Prevention of Anti-Social Activities Act, 1985 (hereinafter referred to as ''the
Act of 1985'') by the order dated 15.09.2011 passed by the Police Commissioner, Ahmedabad City, and he has been declared as bootlegger.
Heard learned advocate for the petitioner and the learned AGP for the State. Also perused the record.
From the grounds of detention, it appears that two offences being Danilimda Police Station Prohibition C.R.No.5140 of 2011 and 5142 of
2011 under the Prohibition Act have been registered against the detune, wherein it is alleged that a total quantity of 71 ltrs.of country made liquor
was found from the possession of the detune. On the basis of registration of this case, the detaining authority held that the present detune was
carrying on activities of selling country made liquor which is harmful to the health of the public. It is held by the detaining authority that as the detune
is indulged in illegal activities, it is required to restrain the detune from carrying on further illegal activities, i.e. selling liquor. The detaining authority
has placed reliance on the above registered offence and statements of unnamed witnesses. In the opinion of this Court, the activities of the detune
can, by no stretch of imagination, can be said to be disturbing the ""public order"". It is seen from the grounds that a general statement that has been
made by the detaining authority that consuming liquor is injurious to health. In fact, a perusal of the order passed by the detaining authority shows
that the grounds which are mentioned in the order are in reference to the situation of ""Law and order"" and not ""public order"". Therefore, on this
ground, the subjective satisfaction arrived at by the detaining authority is vitiated on account of non-application of mind and the impugned order,
therefore, deserves to be quashed and set aside.
Except the statements of some anonymous witnesses, there is no material on record which shows that the detune is carrying on activities of
selling country made liquor which is harmful to the health of the public. In the case of Ashokbhai Jivraj @ Jivabhai Solanki v. Police Commissioner,
Surat [ (2001) (1) GLH 393), having considered the decision of the Hon''ble Apex Court in the case of Dr. Ram Manohar Lohia Vs. State of
Bihar and Others, , this Court held that the cases wherein the detention order passed on the basis of the statements of the witnesses fall under the
maintenance of ""law and order"" and not ""public order"".
Applying the ratio of the above decisions, it is clear that before passing an order of detention of a detune, the detaining authority must come to a
definite finding that there is threat to the ""public order"" and it is very clear that the present case would not fall within the category of threat to ""public
order"". In that view of the matter, when the order of detention has been passed by the detaining authority without having adequate grounds for
passing the said order, it cannot be sustained and, therefore, it deserves to be quashed and set aside.
The petition is allowed. The impugned order of detention dated 15.09.2011 passed by the Police Commissioner, Ahmedabad City, passed
against the detune is hereby quashed and set aside. The detune is ordered to be set at liberty forthwith, if not required in any other case. Rule is
made absolute accordingly. Direct service is permitted.