MANDIP HASMUKHBHAI VEKARIYA Vs. STATE OF GUJARAT

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 30th June, 2011 passed by the respondent No.2 - Police Commissioner, Rajkot 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 detenue is branded as "bootlegger".

(2.) Heard the learned Advocate for the petitioner and learned AGP 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 Prohibition CR No. 242 of 2011 and 235 of 2011, both registered with "B" Division Police Station, Rajkot.