ATULBHAI CHHAGANBHAI NAGPARA Vs. STATE OF GUJARAT

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 3.7.2010, which was executed on 21.7.2010, passed by the respondent " Police Commissioner, Rajkot 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 Mr.M.R.Prajapati, learned advocate for Mr.H.R.Prajapati, learned advocate the petitioner and Mr.K.L.Pandya, learned AGP for the respondents. Affidavit in reply filed by respondent " Commissioner of Police, Rajkot City has been taken into consideration.

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