NEUTRAL CITATION
C/SCA/14949/2023 FARAD DATED: 08/11/2023
undefined
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14949 of 2023
================================================================
SOYEB ALIAS MAMA SHUBRATIBHAI RANGREJ Versus STATE OF GUJARAT ================================================================ Appearance:
TAHIR S SAIYED(8983) 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 GOVERNMENT PLEADER for the Respondent(s) No. 3 RULE SERVED for the Respondent(s) No. 2 =============================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN Date : 08/11/2023 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 08.08.2023 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."
_____________________ Siddharth Dave Private Secretary Page 1 of 1 Downloaded on : Wed Nov 08 20:47:07 IST 2023