GOVINDJI THAKORJI RANA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The Petitioner ? Shardaben Thakorji Rana, who is the mother of detenue ? Govindji Thakorji Rana (Bhil), has filed the present Petition under Article 226 of the Constitution of India, challenging the detention of detenue pursuant to the detention order dated 28.6.2010 (executed on 1.7.2010), passed by the Respondent - Police Commissioner, Ahmedabad 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 detenue is branded as ?bootlegger?.

(2.) Heard Ms.Bharti Rana, learned Advocate for Mr. Anil S. Dave, learned Advocate for the Petitioner and Mr.K.L.Pandya, learned AGP for the Respondents. Affidavit in reply filed by the Respondent - Commissioner of Police, Ahmedabad City has been taken into consideration.

(3.) The detenue ? Govindji Thakorji Rana (Bhill) came to be detained as ?bootlegger? on his involvement in five offences arising under the Bombay Prohibition Act.