LAXMIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Petitioner lady detenue has filed the present Petition under Article 226 of the Constitution of India, challenging the detention order dated 9.7.2010 (executed on 15.7.2010), 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 detenue is branded as "bootlegger".

(2.) Heard Ms. Jayshree C.Bhatt, learned Advocate the Petitioner and Mr.L.B.Dabhi, learned AGP for the Respondents. Affidavit in Reply of Respondent Commissioner of Police, Ahmedabad City, tendered today, shall be taken on record, and has been considered.

(3.) The detenue came to be detained as "bootlegger" on her involvement in five offences arising under the Bombay Prohibition Act.