Bhaveshbhai Virabhai Vasiya vs District Magistrate
2023 Latest Caselaw 6106 Guj

                                                                                   NEUTRAL CITATION




    C/SCA/12455/2023                                 FARAD DATED: 19/08/2023

                                                                                    undefined




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 12455 of 2023

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

BHAVESHBHAI VIRABHAI VASIYA Versus DISTRICT MAGISTRATE ========================================================== Appearance:

MR DARSHANKUMAR P VEGAD(11612) for the Petitioner(s) No. 1 DS AFF.NOT FILED (R) for the Respondent(s) No. 1,3 MR AAKASH GUPTA, AGP for the Respondent(s) No. 2 ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MR. JUSTICE M. R. MENGDEY

Date : 19/08/2023

FARAD (PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

In view of the judgment dictated by the Hon'ble Court, the Special Civil Application is allowed. The operative portion of the order passed by the Hon'ble Court is reproduced as under:

"...In the result, the present petition is hereby allowed and the impugned order of detention dated 11.07.2023 passed by the respondent - detaining authority is hereby quashed and set aside. The detenu is ordered to be set at liberty forthwith if not required in any other case. Rule is made absolute accordingly. Direct service is permitted."

(GIRISH K PARMAR) PRINCIPAL PRIVATE SECRETARY