IMTIYAZ KASAMBHAI J MEMON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner detenu filed the present petition under Article 226 of the Constitution of India, challenging his detention pursuant to the detention order dated 01/07/2010, which was executed on the same day, passed by the respondent ? Police Commissioner, Ahmedabad City, by exercising the powers conferred under sub-section (2) of Secmtion 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (?PASA Act?, for short). The petitioner is branded as ?bootlegger?.

(2.) Heard Mr. MM Mansuri, Ld. Advocate for Mr MM Tirmizi, Ld. Advocate for the petitioner and Mr. LB Dabhi, learned AGP for the respondents.

(3.) The petitioner came to be detained as ?bootlegger? on his involvement in two offences arising under the Bombay Prohibition Act.