RAMESHBHAI BHIKHUBHAI KHOLARIYA Vs. COMMISSIONER OF POLICE

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 3.7.2010, which was executed on 21.7.2010, passed by the respondent " Police Commissioner, Rajkot 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 petitioner is branded as "bootlegger".

(2.) Heard Mr.Atit Thakore, learned advocate for the petitioner and Mr.L.B.Dabhi, learned AGP for the respondents.

(3.) The petitioner came to be detained as "bootlegger" on his involvement in one offence arising under the Bombay Prohibition Act.