Gujarat High Court
Bilal S/O Mustak Patel vs State Of Gujarat on 6 December, 2023
Author: A.S. Supehia
Bench: A.S. Supehia
NEUTRAL CITATION
C/SCA/16945/2023 FARAD DATED: 06/12/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 16945 of 2023
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BILAL S/O MUSTAK PATEL Versus STATE OF GUJARAT ========================================================== Appearance:
SAHIL Y PATEL(8985) for the Petitioner(s) No. 1 TAHIR M KHAN(8984) for the Petitioner(s) No. 1 MS ROSHNI PATEL AGP for the Respondent(s) No. 1 DS AFF.NOT FILED (R) for the Respondent(s) No. 1,2 MS ROSHNI PATEL AGP for the Respondent(s) No. 3 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MR. JUSTICE VIMAL K. VYAS Date : 06/12/2023 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 12.08.2023 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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