FARDINHUSEN MEHBUBHUSEN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Petitioner ? detenue has filed the present Petition under Article 226 of the Constitution of India, challenging the detention order dated 30.6.2010 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. Banna Dutta, learned Advocate for Mr.A.R.Shaikh, learned Advocate for the Petitioner and Ms.C.M.Shah, learned AGP for the Respondents. Affidavit in reply filed by the Respondent - Commissioner of Police, Ahmedabad City has been taken into consideration.

(3.) The Petitioner came to be detained as ?bootlegger? on his involvement in one offence arising under the Bombay Prohibition Act.