Rajeshbhai @ Raju Jagjivanbhai ... vs State Of Gujarat
2023 Latest Caselaw 6286 Guj

                                                                             NEUTRAL CITATION




    C/SCA/14110/2023                           FARAD DATED: 25/08/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 14110 of 2023

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RAJESHBHAI @ RAJU JAGJIVANBHAI MAKWANA KOLI Versus STATE OF GUJARAT ========================================================== Appearance:

MR NIRAV C SANGHAVI(5950) for the Petitioner(s) No. 1 DS AFF.NOT FILED (R) for the Respondent(s) No. 2,3 MR. SIDDHARTH RAMI, ASST. GOVERNMENT PLEADER for the

========================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MRS. JUSTICE MAUNA M. BHATT

Date : 25/08/2023

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 23.11.2022 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."

PIYUSH R. KANOJIYA Private Secretary