ASHABEN ALIAS KOTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Petitioner lady detenue has filed the present Petition under Article 226 of the Constitution of India, challenging the detention order dated 2.7.2010 (executed on 3.7.2010), 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 Ms.Subhadra G. Patel, learned Advocate for the Petitioner and Mr.R.C.Kodekar, learned AGP for the Respondents.

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