URMILABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Petitioner lady detenue has filed the present Petition under Article 226 of the Constitution of India, challenging the detention order dated 1.7.2010 (executed on 16.7.2010), passed by the Respondent - Police Commissioner, Ahmedabad 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 detenue is branded as "bootlegger".

(2.) Heard Mr. M.R.Prajapati, learned Advocate for the Petitioner and Mr.K.L.Pandya, learned AGP for the Respondents. Affidavit in Reply is filed by the Respondent Commissioner of Police, Ahmedabad City, which has been taken into consideration.

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