BHARTIBEN SHAILESHBHAI CHUNARA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By filing present Petition under Article 226 of the Constitution of India, the Petitioner-detenue has prayed to quash and set aside the order of detention dated 17.6.2010 passed by the Respondent No.1 ? Commissioner of Police, Ahmedabad City, in exercise of powers under Sub Section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short ?PASA Act?), wherein the lady Petitioner was branded as ?bootlegger?.

(2.) Heard Mr. Kamlesh Kachhavah, learned Advocate for the Petitioner and Mr. R.C.Kodekar, learned AGP for the Respondents. Affidavit in reply filed by Respondent No.1 controverting the averments made by the Petitioner is perused.

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