VIJAY RAMSHEVAK THAKUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

(2.) Heard learned advocate for the petitioner and learned AGP for the respondents.

(3.) The petitioner-detenue has preferred this petition under Article 226 of the Constitution of India, for appropriate writ, order or direction for quashing and setting aside the impugned order dated 26.02.2010 passed by the respondent No.2-Police Commissioner, Ahmedabad City in exercise of power under sub-section (1) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 ('PASA Act' for short) whereby the petitioner-detenue has been detained as a 'bootlegger'. In pursuance of the said impugned order, the petitioner is detained in jail, Bhavnagar on 27.02.2010.