MEENABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner has challenged the order of detention dated 10th June 2010 passed by the respondent no.2-Commissioner of Police, Ahmedabad 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 Ms.K.D. Parmar, learned counsel for the petitioner and Mr.Janak Raval, learned Assistant Government Pleader, for the respondents.

(3.) Ms.Parmar has drawn the attention of the Court to the impugned order of detention to submit that the same is based on three prohibition offences under the Bombay Prohibition Act.