CHANDESHWAR RAJBALAM RAI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner detenu filed the present petition under Article 226 of the Constitution of India, challenging his detention pursuant to the detention order dated 30/06/2010, which was executed on 1/7/2010, passed by the respondent Police Commissioner, Surat City, by exercising the powers conferred under sub-section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 ("PASA Act", for short). The petitioner is branded as "bootlegger".

(2.) Heard Mr. Sanjay Prajapati, Ld. Advocate for the petitioner and Ms. CM Shah, learned AGP for the respondents. The affidavit-in-reply filed by the respondent Commissioner of Police, Surat City has been taken into consideration.

(3.) the etitioner came to be detained as "bootlegger" on her involvement in one offence arising under the Bombay Prohibition Act.