SANJAY @ RAJ DILIPBHAI JOSHI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) BY filing present petition, under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order of detention dated 21.04.2008 passed by the respondent No. 1 - Commissioner of Police, Surat, against the detenu, in exercise of power conferred under Sub -section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short 'PASA Act'). The detenu is branded as 'bootlegger'.

(2.) HEARD the learned Advocate for the petitioner and learned AGP Mr. Hukum Singh for the respondents. No Affidavit in reply is filed by the respondents controverting the averments made by the petitioner.

(3.) THE detenu came to be detained as 'bootlegger' on his involvement in the offences being Prohibition CR No. III -5042 of 2008 registered with D.C.B. Police Station, Surat.