PRAVINBHAI VANAJI CHUNARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Petitioner ? Vanabhai Chhelabhai Chunara, who is the father of detenue ? Pravinbhai Vanaji Chunara, has filed the present Petition under Article 226 of the Constitution of India, challenging the detention of detenue pursuant to the detention order dated 30.6.2010 (executed on 2.7.2010), 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.Subhadra G. Patel, learned Advocate for the Petitioner and Mr.L.B.Dabhi, 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 ? Pravinbhai Vanaji Chunara came to be detained as ?bootlegger? on his involvement in one offence arising under the Bombay Prohibition Act.