Gujarat High Court
Viralbhai Vikrambhai Mistry Through ... vs State Of Gujarat on 5 December, 2023
Author: A.S. Supehia
Bench: A.S. Supehia
NEUTRAL CITATION
C/SCA/15410/2023 FARAD DATED: 05/12/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15410 of 2023
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VIRALBHAI VIKRAMBHAI MISTRY THROUGH PATEL NIRAV BHARATBHAI Versus STATE OF GUJARAT ========================================================== Appearance:
MR RUJUL G PATEL(11305) for the Petitioner(s) No. 1 MS ROSHNI PATEL, ASST GOVERNMENT PLEADER for the Respondent(s) No. 3 RULE SERVED BY DS for the Respondent(s) No. 1,2 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MR. JUSTICE VIMAL K. VYAS Date : 05/12/2023 FARAD (PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA) 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 20.08.2023 passed by the respondent 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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