MUKESHBHAI RAMABHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing the present petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order of detention dated 11.6.2010, which was executed on 12.6.2010, passed by respondent No.2 Police Commissioner, Ahmedabad City in exercise of powers conferred under sub-section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "PASA Act"). The petitioner is branded as "bootlegger".

(2.) Heard Mr BK Raj, learned advocate for the petitioner and Mr KL Pandya, learned AGP for the respondents. Affidavit in reply filed by respondent No.2 Commissioner of Police, Ahmedabad City has been taken into consideration.

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