DIPAKBHAI ISHWARBHAI RANA Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Leave to amend the petition is granted. By filing the present petition under Article 226 of the Constitution of India, the petitioner Tinaben Dipakbhai Rana, who is wife of detenu Dipakbhai Ishwarbhai Rana, has prayed to quash and set aside the order of detention of Dipakbhai Ishwarbhai Rana dated 25.2.2010, which was executed on 7.6.2010, passed by respondent No.1 District Magistrate, Surat in exercise of powers conferred under sub-section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short 'PASA Act'). The detenu is branded as 'bootlegger'.

(2.) Heard Ms Bharati Rana, learned advocate for Mr Anil S Dave, learned advocate for the petitioner and Mr RC Kodekar, learned AGP for the respondents.

(3.) The detenu came to be detained as 'bootlegger' on his involvement in one offence arising under the Bombay Prohibition Act.