Harshit Becharbhai Dhedhi vs State Of Gujarat

Citation : 2023 Latest Caselaw 7625 Guj
Judgement Date : 13 October, 2023

Gujarat High Court

Harshit Becharbhai Dhedhi vs State Of Gujarat on 13 October, 2023

Bench: A.Y. Kogje

                                                                               NEUTRAL CITATION




    C/SCA/14960/2023                            FARAD DATED: 13/10/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 14960 of 2023

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HARSHIT BECHARBHAI DHEDHI Versus STATE OF GUJARAT ========================================================== Appearance:

MR Y J PATEL(3985) for the Petitioner(s) No. 1

MR NIRAJ SHARMA, ASST GOVERNMENT PLEADER for the Respondent(s) No. 1 NOTICE SERVED for the Respondent(s) No. 2,3 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN Date : 13/10/2023 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 29.08.2023 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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