Kamlakar @ Prakash S/O Lilachand Pawar vs State Of Gujarat

Gujarat High Court

Kamlakar @ Prakash S/O Lilachand Pawar vs State Of Gujarat on 18 December, 2023

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

                                                                                    NEUTRAL CITATION




    C/SCA/15969/2023                                 FARAD DATED: 18/12/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 15969 of 2023
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KAMLAKAR @ PRAKASH S/O LILACHAND PAWAR Versus STATE OF GUJARAT ================================================================ Appearance:

MR ARJUNSINGH B CHAUHAN(11510) for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the Respondent(s) No. 1 DS AFF.NOT FILED (R) for the Respondent(s) No. 1,2 GOVERNMENT PLEADER for the Respondent(s) No. 3 =============================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN Date : 18/12/2023 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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