RAJESH SHAMALBHAI BARIYA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By filing present petition the petitioner detenu under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order of detention dated 3.3.2010 passed by the respondent No.2 Police Commissioner, Vadodara City, in exercise of power 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 the learned Advocate for the petitioner and learned AGP Ms. Janak Raval for the respondents. No Affidavit in reply is filed by the respondents controverting the averments made by the petitioner.

(3.) The petitioner came to be detained as "bootlegger" on his involvement in the offence being registered with Karelibag Police Station, Vadodara against the petitioner.