KOKILABEN ALIAS BEBI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner detenu filed the present petition under Article 226 of the Constitution of India, challenging her detention pursuant to the detention order dated 06/07/2010, which was executed on 7/7/2010, 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 Ms. SG Patel, Ld. Advocate for the petitioner and Mr. RC Kodekar, learned AGP for the respondents. Today the affidavit-in-reply of respondent Commissioner of Police, Ahmedabad City is presented, which shall be taken on record and the same has been taken into consideration.

(3.) The petitioner came to be detained as "bootlegger" on her involvement in three offences arising under the Bombay Prohibition Act.