MEENABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The detenu has filed this petition challenging the order of detention dated 11th March 2010 passed by respondent no.2 - Commissioner of Police, Vadodara City, under the provisions of sub-Section (2) of Section 3 of the Gujarat Prevention of Anti-social Activities Act, 1985 (hereinafter referred to as the 'PASA Act').

(2.) Mr.Abhiraj Trivedi has drawn the attention of the Court to the impugned order of detention to submit that the same is based on a solitary offence being C.R. No.II-61 of 2010 dated 01st March 2010, registered with Gorva Police Station, for the offences under Sections 3,4,5,6 and 8 of the Immoral Traffic (Prevention) Act, 1956.

(3.) Mr.Trivedi has further submitted that in the order of detention, it is stated that the detenu is carrying on anti-social activities and on the basis of solitary offence of trafficking registered against the detenu, she has been termed as 'Immoral Traffic Offender' within the meaning of Section 2(g)of the PASA Act. It is also stated in the impugned order that as the said activities of the detenu are dangerous and affecting maintenance of 'public order' and 'public health', the order of detention has been passed against her.