NEUTRAL CITATION
C/SCA/13570/2023 FARAD DATED: 29/08/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13570 of 2023
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IMRAN @ MITHA S/O HABIB SHEKH Versus STATE OF GUJARAT ========================================================== Appearance:
MR VIRAL V DAVE(3846) for the Petitioner(s) No. 1 MR NIRAJ SHARMA, LD.ASSTT. GOVERNMENT PLEADER for the Respondent(s) No. 1 RULE SERVED BY DS for the Respondent(s) No. 2,3 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MRS. JUSTICE MAUNA M. BHATT Date : 29/08/2023 FARAD (PER : HONOURABLE MR. JUSTICE A.Y. KOGJE) For the reasons stated in the oral judgment dictated today, the Hon'ble Court has passed the following order:-
"In the result, this Special Civil Application is allowed. The impugned order of detention dated 24.06.2023 passed by the respondent - detaining authority is hereby quashed and set aside. The detenue 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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