RASIDABANU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner - lady detenu filed the present petition under Article 226 of the Constitution of India, challenging her detention pursuant to the detention order dated 23.7.2010, which was executed on the same day, 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.Banna Datta, learned advocate for Mr.A.R.Shaikh, learned Advocate for the petitioner and Mr.L.B.Dabhi, learned AGP for the respondents. Affidavit in reply filed by respondent ? Commissioner of Police, Ahmedabad City has been taken into consideration.

(3.) The petitioner came to be detained as ?bootlegger? on her involvement in four offences arising under the Bombay Prohibition Act.