PRADIP MANUBHAI RANPARIYA 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 21.6.2010 (executed on 29.6.2010) passed by the Respondent - Police Commissioner, Rajkot, 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. Pratik Y. Jasani, learned Advocate for the Petitioner and Ms.C.M.Shah, learned AGP for the Respondents.

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