RITESHBHAI NATUBHAI SHAH 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 3.7.2010 (executed on 5.7.2010), passed by the Respondent - Police Commissioner, Vadodara 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 Mr.L.B.Dabhi, learned AGP for the Respondents. Affidavit in Reply is filed by the Respondent Commissioner of Police, Vadodara City, which 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.