GAYATRIBEN SURESHBHAI RAMESHBHAI CHUNARA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The learned Assistant Government Pleader has submitted a copy of the affidavit-in-reply, which is taken on the record of the case.

(2.) This petition has been filed under Articles 226, 21 and 22(5) of the Constitution of India with a prayer to quash and set aside order of detention dated 16.11.2009 passed by the Commissioner of Police, Ahmedabad, in exercise of powers under the provisions of the Gujarat Prevention of Anti-Social Activities Act, 1985 ("the Act" for short).

(3.) The detenu has been branded as a `bootlegger', within the meaning of Section 2(b) of the Act, as she has been found to be involved in offences under the Bombay Prohibition Act.