NEUTRAL CITATION
C/SCA/12491/2023 FARAD DATED: 19/08/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12491 of 2023
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AAYASING @ CHOTUSING S/O SANGATSING BHADA THROUGH HIS FATHER SANGATSING S/O JAGMOHANSING BHADA Versus STATE OF GUJARAT ========================================================== Appearance:
MR. KISHAN H DAIYA(6929) for the Petitioner(s) No. 1 MR. AAKASH GUPTA, AGP for the Respondent(s) No. 1 RULE SERVED BY DS for the Respondent(s) No. 2,3 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MR. JUSTICE M. R. MENGDEY Date : 19/08/2023 FARAD (PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA) In view of the judgment dictated by the Hon'ble Court, the Special Civil Application is allowed as under:
"...In the result, the present petition is hereby allowed and the impugned order of detention passed by the respondent - detaining authority is hereby quashed and set aside. The detenu is ordered to be set at liberty forthwith if not required in any other case. Rule is made absolute accordingly. Direct service is permitted.
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