NEUTRAL CITATION
C/SCA/18662/2023 FARAD DATED: 10/11/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 18662 of 2023
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FAKIR JANMOHMMAD ALIAS JANU BAPU LIYAKATALI SOHARATALI THRO FAKIR AAISHABIBI JANMOHMMAD Versus STATE OF GUJARAT ========================================================== Appearance:
MR NASIR SAIYED(6145) for the Petitioner(s) No. 1 GOVERNMENT PLEADER for the Respondent(s) No. 1 RULE NOT RECD BACK for the Respondent(s) No. 2,3 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN Date : 10/11/2023 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 30.12.2022 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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