DUTSINGH JOTSINGH RAWAT Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The Petitioner has filed the present Petition under Article 226 of the Constitution of India, challenging the detention order dated 12.7.2010 (executed on 15.7.2010), passed by the Respondent - Police Commissioner, Surat 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 Mr. G.R.Manav, learned Advocate for the Petitioner and Mr.K.L.Pandya, learned AGP for the Respondents. Affidavit in Reply of Respondent Commissioner of Police, Surat City, tendered today, shall be taken on record, and has been considered.

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