Gujarat High Court
Jitendra @ Jitu Banto Sampatsinh Bariya ... vs State Of Gujarat on 1 March, 2024
Bench: A.Y. Kogje, Samir J. Dave
NEUTRAL CITATION
C/SCA/17106/2023 FARAD DATED: 01/03/2024
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 17106 of 2023
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JITENDRA @ JITU BANTO SAMPATSINH BARIYA (CHAUHAN) THROUGH HIS BROTHER DHARMENDRA S. CHAUHAN Versus STATE OF GUJARAT & ORS.
========================================================== Appearance:
MR HITESH P PRAJAPATI(12819) for the Petitioner(s) No. 1 MR.KISHAN PRAJAPATI(7074) for the Petitioner(s) No. 1 GOVERNMENT PLEADER for the Respondent(s) No. 3 RULE SERVED BY DS for the Respondent(s) No. 1,2 SERVED BY RPAD (R) for the Respondent(s) No. 1 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE SAMIR J. DAVE Date : 01/03/2024 FARAD (PER : HONOURABLE MR. JUSTICE SAMIR J. DAVE) 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 22.09.2023 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."
(MEHULKUMAR B. TUVAR) Principal Private Secretary Page 1 of 1 Downloaded on : Fri Mar 01 21:58:51 IST 2024