1. This petition is directed against the order of detention dated 5.1.2018 passed by respondent No.2, in exercise of powers conferred under
section 3(1)/3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short ''the Act'') by detaining the detenu as a ""bootlegger"" as
defined under section 2(b) of the Act.
2. Learned advocate for the detenu submits registration of FIRs itself cannot lead to disturbance of even tempo of public life and, therefore, the
public order. He further 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 detenu is a ''bootlegger'' within the meaning of Section 2(b) of the Act and required to be
detained as the detenu''s activities are prejudicial to the maintenance of public health and public order. In support of the above submission, learned
counsel for the detenu has placed reliance on judgment of the Hon''ble Apex Court in the case of Piyush Kantilal Mehta Vs. Commissioner of
Police, reported in AIR 1989 S .C. 491, Anil Dey Vs. State of West Bengal reported in AIR 1974 SC 832, Smt.Angoori Devi v. Union of India
reported in AIR 1989 SC 371 and Darpan Kumar Sharma alias Dharban Kumar Sharma Vs. State of Tamil Nadu reported in AIR 2003 SC 971
and the recent judgment dated 28/3/2011 passed by the Division Bench of this Court (Coram : S.K. Mukhopadhyaya, C.J. & J.B.Pardiwala, J.)
in Letters Patent Appeal No. 2732 of 2010 in Special Civil Application No.9492 of 2010 (Aartiben vs. Commissioner of Police) which would
squarely help the detenu.
3. Learned AGP submitted that registration of FIR/s would go to show that the detenu 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 FIR/s 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 above cited cases and the recent
judgment dated 28.3.2011 passed by the Division Bench of this Court in Letters Patent Appeal No. 2732/2010, I am of the view that the activities
of the detenu 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. It is generally seen that though some of the accused are repeatedly detained on different occasions for different offences, only because of
nondisclosure of proper information and in all such detention orders, such orders are generally quashed and set aside by the Court. It is also seen
that because of quashing of previous detention order, competent authority could not consider the grounds of detention under such order which is
already quashed as a ground for detention for subsequent offences by the same detenu. However, when competent authorities are not abiding all
other cited cases while passing the order of detention based upon solitary offence, it is surprising to note that at no point of time they challenged the
observation of any Court that when previous order of detention has been quashed, it cannot be considered in subsequent detention. It goes without
saying that if a particular detenu continuous to commit the similar offence repeatedly, and if he is required to be detained repeatedly then atleast at
some point of time, the competent authority shall compile all the information and shall consider it for fresh detention order as and when necessary
and shall produce all such information before the Court so as to avoid the quashing of such detention order. If competent authority fails to take
care of such exercise and when in impugned order of detention all such facts were not disclosed or considered for passing such order, the
detention order is required to be dealt with as it is without considering the additional disclosure in affidavit-in-reply by the respondents.
6. In view of above facts and circumstances, it would be necessary to observe that the competent authority is not precluded to disclose all material
facts while detaining the petitioner if so required for any offence that he might commit hereinafter. In other words, though impugned order is
quashed and set aside at present, it would not come in way of the competent authority for quoting such FIRs and order of detention, thereby to
treat petitioner as a habitual offender in case of commission of offence repeatedly.
7. In the result, the petition is allowed. The order of detention dated 5.1.2018 passed by the respondent No.2 is quashed and set aside. The
detenu is ordered to be set at liberty forthwith if not required in connection with any other case. Rule is made absolute accordingly. Direct service
is permitted.
