POONAMBEN @ TASLEEM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Letters Patent Appeal is filed under Clause 15 of the Letters Patent, against the judgment and order dated 29.08.2019.

(2.) The background of facts giving rise to the present Letters Patent Appeal is that the appellant - original petitioner, is a resident of Vadodara. The appellant - original petitioner was charged with offences punishable under Sections 3, 4, 5 and 7 of The Immoral Traffic (Prevention) Act 1956. The said complaint was registered before the Pradhyumannagar Police Station, Rajkot City on 04.07.2008 which was registered as FIR being C.R. No.II-83 of 2008. Pursuant to the said First Information Report, the appellant has got herself released on bail. Apprehending an action of detention against her, a petition was brought before this Court under Article 226 of the Constitution of India, claiming the following reliefs :-

(3.) This petition appears to have been filed in the month of December, 2018 and it came up for consideration before the learned Single Judge on 29.08.2019. After hearing both the sides, the learned Single Judge was pleased to dismiss the petition vide order of date since the same is at the stage of pre-execution. By assigning reasons, the order came to be passed, which has been made the subject matter of the present Letters Patent Appeal before us.