Sushil S/O Santoshbhai Patil Through ... vs State Of Gujarat
2023 Latest Caselaw 8486 Guj

Gujarat High Court

Sushil S/O Santoshbhai Patil Through ... vs State Of Gujarat on 6 December, 2023

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                       NEUTRAL CITATION




       C/SCA/15252/2023                                 FARAD DATED: 06/12/2023

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/SPECIAL CIVIL APPLICATION NO. 15252 of 2023

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SUSHIL S/O SANTOSHBHAI PATIL THROUGH MEENABEN W/O SANTOSHBHAI PATIL Versus STATE OF GUJARAT ========================================================== Appearance:

MR GAJENDRA P BAGHEL(2968) for the Petitioner(s) No. 1 MR SHAMBHUKUMAR(13426) for the Petitioner(s) No. 1 MS ROSHNI PATEL AGP for the Respondent(s) No. 1 and 3 DS AFF.NOT FILED (R) for the Respondent(s) No. 1,2 ==========================================================

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

Date : 06/12/2023

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 21.08.2023 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."

Radhika Srinivasan PPS/PS