Kshitij @ Kano S/O Nileshbhai Joshi ... vs Commissioner Of Police, Surat City

Citation : 2023 Latest Caselaw 8306 Guj
Judgement Date : 30 November, 2023

Gujarat High Court

Kshitij @ Kano S/O Nileshbhai Joshi ... vs Commissioner Of Police, Surat City on 30 November, 2023

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                             NEUTRAL CITATION




    C/SCA/14798/2023                           FARAD DATED: 30/11/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 14798 of 2023

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KSHITIJ @ KANO S/O NILESHBHAI JOSHI THROUGH BADRI LAL JAT Versus COMMISSIONER OF POLICE, SURAT CITY ========================================================== Appearance:

MR BC DAVE(245) for the Petitioner(s) No. 1

ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the Respondent(s) No. 2 MR AKASH K CHHAYA, ASST GOVERNMENT PLEADER for the Respondent(s) No. 3 RULE SERVED BY DS for the Respondent(s) No. 1,2 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MR. JUSTICE VIMAL K. VYAS Date : 30/11/2023 FARAD (PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA) 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 17.08.2023 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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