Rahulbhai Rajubhai Joshi Through ... vs State Of Gujarat

                                                                                     NEUTRAL CITATION




    C/SCA/14344/2023                                  FARAD DATED: 13/10/2023

                                                                                      undefined




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 14344 of 2023

================================================================

RAHULBHAI RAJUBHAI JOSHI THROUGH AMARKUMAR DIPAKKUMAR PARMAR Versus STATE OF GUJARAT ================================================================ Appearance:

MR NEERAJ SHARMA, AGP for the Respondent(s) No. 1 DS AFF.NOT FILED (R) for the Respondent(s) No. 1 SERVED BY RPAD (R) 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 29.07.2023 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."

Manish P.Shitole PPS Page 1 of 1 Downloaded on : Fri Oct 13 20:46:35 IST 2023