RAMESHBHAI NATHABHAI DATANIYA 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 07/07/2010, which was executed on 9/7/2010, 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 petitioner is branded as "bootlegger".

(2.) Heard Ms. JC Bhatt, Ld. Advocate for the petitioner and Mr. LB Dabhi, learned AGP for the respondents. Affidavit-in-reply filed by the respondent 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.