SONIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Petitioner Mukesh Motibhai Vaghela, who is the son of the detenue Soniben W/o Motibhai Tejabhai Vaghela has filed the present Petition under Article 226 of the Constitution of India, challenging the detention order dated 16.7.2010 (executed on 17.7.2010), 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 Mr. J.S.Rathod, learned Advocate for the Petitioner and Mr.K.L.Pandya, learned AGP for the Respondents. Affidavit in Reply of the Respondent Commissioner of Police, Ahmedabad City, presented today, shall be taken on record, and has been considered.

(3.) The detenue came to be detained as "bootlegger" on her involvement in three offence arising under the Bombay Prohibition Act.