SITABEN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner - lady detenu filed the present petition under Article 226 of the Constitution of India, challenging her detention pursuant to the detention order dated 8.7.2010, which was executed on 14.7.2010, passed by the respondent No.1 ? 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 petitioner is branded as ?bootlegger?.

(2.) Heard Mr.R.B.Sharma, learend advocate for the petitioner and Ms.C.M.Shah, learned AGP for the respondents.

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