Satnamsing Gurudevsing Thakursing ... vs State Of Gujarat
2023 Latest Caselaw 8426 Guj

Gujarat High Court

Satnamsing Gurudevsing Thakursing ... vs State Of Gujarat on 5 December, 2023

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                             NEUTRAL CITATION




    C/SCA/16102/2023                           FARAD DATED: 05/12/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 16102 of 2023

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SATNAMSING GURUDEVSING THAKURSING ANDHRELIYA BAVRI Versus STATE OF GUJARAT ========================================================== Appearance:

MR ARVIND K THAKUR(2322) for the Petitioner(s) No. 1 MR KS TAMAYACHE(2490) for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the

DS AFF.NOT FILED (R) for the Respondent(s) No. 1,2 MR AKASH CHHAYA, ASST GOVERNMENT PLEADER for the

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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MR. JUSTICE VIMAL K. VYAS

Date : 05/12/2023

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

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 17.08.2023 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."

(Drashti K. Shukla) PPS