Bilal @ Bilal Chandi Jamil Saiyed ... vs State Of Gujarat
2023 Latest Caselaw 8619 Guj

Gujarat High Court

Bilal @ Bilal Chandi Jamil Saiyed ... vs State Of Gujarat on 12 December, 2023

Bench: A.Y. Kogje, Rajendra M. Sareen

                                                                             NEUTRAL CITATION




    C/SCA/14771/2023                           FARAD DATED: 12/12/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 14771 of 2023

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BILAL @ BILAL CHANDI JAMIL SAIYED THROUGH SHARIF SHAIKH ABDUL PINJARI Versus STATE OF GUJARAT ========================================================== Appearance:

VASIMRAJA A KURESHI(8609) for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the

MR KRUTIK PARIKH, ASST GOVERNMENT PLEADER for the

RULE SERVED BY DS for the Respondent(s) No. 1,2 ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

Date : 12/12/2023

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 17.07.2023 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