KAMLESH @ KALLU SITARAM YADAV Vs. STATE OF GUJARAT

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 02nd August, 2010, which was executed on 03rd August, 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 Ms. Banna Dutta, learned Advocate for the petitioner and Mr. R.C. Kodekar, learned Assistant Government Pleader for the respondents. Affidavit -in -reply filed by the respondent -Commissioner of Police, Surat City, has been taken into consideration.

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