DHARMISTHA ALIAS DHARMI 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 20.07.2010, which was executed on the same day, passed by the respondent No.2 " 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 Ms.Sajnika Patel, learned Counsel for Ms.S. G. Patel, learned Counsel for the petitioner and Ms.C. M. Shah, learned AGP for the respondents. Affidavit in reply filed by respondent No.1 City has been taken into consideration.

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