C/SCA/7890/2023 FARAD DATED: 08/06/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7890 of 2023
==========================================================
BANSHILAL MEGABHAI MEENA THROUGH GANESH MOTIYA MEENA Versus STATE OF GUJARAT ========================================================== Appearance:
HARDIK J GAJJAR(8718) for the Petitioner(s) No. 1 MR. VANRAJSINH M DAMORE(3787) for the Petitioner(s) No. 1 GOVERNMENT PLEADER for the Respondent(s) No. 1 RULE SERVED BY DS for the Respondent(s) No. 2,3 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MR. JUSTICE M. R. MENGDEY Date : 08/06/2023 FARAD (PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA) In view of the judgment dictated by the Hon'ble Court, the Special Civil Application is allowed. The operative portion of the order passed by the Hon'ble Court is reproduced as under:
"...In the result, the present petition is hereby allowed and the impugned order of detention dated 08.04.2023 passed by the respondent - detaining authority is hereby quashed and set aside. The detenu is ordered to be set at liberty forthwith if not required in any other case. Rule is made absolute accordingly. Direct service is permitted."
GIRISH PPS/PS Page 1 of 1 Downloaded on : Thu Jun 08 20:42:35 IST 2023