Gujarat High Court
Anilkumar Premjibhai Mevada Through ... vs State Of Gujarat on 15 December, 2023
Bench: A.Y. Kogje, Rajendra M. Sareen
NEUTRAL CITATION
C/SCA/17367/2023 FARAD DATED: 15/12/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 17367 of 2023
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ANILKUMAR PREMJIBHAI MEVADA THROUGH RAVI PREMJIBHAI MEVADA Versus STATE OF GUJARAT ========================================================== Appearance:
MS. MOUSAMI K VALA(6923) for the Petitioner(s) No. 1 SANDIPKUMAR A BHASKAR(9403) for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the Respondent(s) No. 1 GOVERNMENT PLEADER for the Respondent(s) No. 4 SERVED BY RPAD (R) for the Respondent(s) No. 1,2,3 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN Date : 15/12/2023 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 23-08-2023 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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