Sandip S/O Chandubhai Patel Through ... vs Commissioner Of Police

Gujarat High Court

Sandip S/O Chandubhai Patel Through ... vs Commissioner Of Police on 13 December, 2023

Bench: A.Y. Kogje, Rajendra M. Sareen

                                                                                    NEUTRAL CITATION




     C/SCA/14579/2023                                 FARAD DATED: 13/12/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 14579 of 2023
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SANDIP S/O CHANDUBHAI PATEL THROUGH BROTHER SUMIT S/O CHANDUBHAI PATEL Versus COMMISSIONER OF POLICE ========================================================== Appearance:

MR BHAVIN S RAIYANI(3855) for the Petitioner(s) No. 1 GOVERNMENT PLEADER for the Respondent(s) No. 4 RULE SERVED BY DS for the Respondent(s) No. 1,2,3 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN Date : 13/12/2023 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 13.08.2023 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."

(PARESH J SOMPURA) Principal Private Secretary Page 1 of 1 Downloaded on : Wed Dec 13 20:46:47 IST 2023