HANSABEN BHAGAVANJIBHAI MAJETHIYA Vs. RAJKOT POLICE COMMISSIONER

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner has challenged the order of detention dated 31st March 2010 passed by the respondent no.1-Commissioner of Police, Rajkot City, in exercise of powers under sub-section (2) of Section 3 of the Prevention of Anti-Social Activities Act, 1985 (hereinafter referred to as 'the Act'), whereby the petitioner has been detained as a "bootlegger".

(2.) Heard Mr.Harshad Patel, learned counsel for the petitioner, and Mr.Amit Patel, learned Assistant Government Pleader, for the respondents.

(3.) Mr.Harshad Patel has drawn the attention of the Court to the impugned order of detention to submit that the same is based on a solitary offence being Prohibition C.R. No.153 of 2010 dated 20th March 2010, registered with Thorala Police Station, Rajkot City, for the offences under Sections 66(B), 65(A)(E), 116(B) and 81 of the Bombay Prohibition Act.