BHUPATBHAI MANGAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing present petition the petitioner detenu under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order of detention dated 30.10.2009 passed by the respondent No.2 Police Commissioner, Ahmedabad, in exercise of power under sub-section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "PASA Act"). The petitioner is branded as "bootlegger".

(2.) Heard the learned Advocate for the petitioner and learned AGP Mr. Amit Patel for the respondents. Affidavit-in-reply in reply is filed by the respondents controverting the averments made by the petitioner.

(3.) The petitioner came to be detained as "bootlegger" on his involvement in the offence being Prohibition CR No.5059 of 2007 dated 18.1.2007, 5350 of 2009 dated 8.6.2009 and 5451 fo 2009 dated 13.10.2009 registered with Amraiwadi Police Station, Ahmedabad.