NEUTRAL CITATION
C/SCA/14108/2023 FARAD DATED: 04/10/2023
undefined
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14108 of 2023
==========================================================
KETANBHAI @ MITHUN S/O NAGARBHAI RATHOD Versus COMMISSIONER OF POLICE ========================================================== Appearance:
MR. KISHAN H DAIYA(6929) for the Petitioner(s) No. 1 MR MAYANK CHAVDA, LD.ASSTT. GOVERNMENT PLEADER for the Respondent(s) No. 2 RULE SERVED BY DS for the Respondent(s) No. 1,3 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MRS. JUSTICE MAUNA M. BHATT Date : 04/10/2023 FARAD (PER : HONOURABLE MRS. JUSTICE MAUNA M. BHATT) 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 being PCB/PASA/DTN/597/2023 dated 22.07.2023 passed by the respondent - detaining 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."
(Dipti Patel) Principal Private Secretary Page 1 of 1 Downloaded on : Wed Oct 04 20:48:43 IST 2023