SHANKARSINH RAMSING RAJPUT Vs. COMMISSIONER OF POLICE

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 18th June, 2011 passed by the respondent No.1 Police Commissioner, Surat 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.) I have gone through the grounds of detention and considered the arguments advanced by the learned Counsel for the petitioner as well as the learned A.G.P.