Rahul Lalitbhai Rajendrabhai Dadal ... vs Commissioner Of Police, Ahmedabad City
2023 Latest Caselaw 8658 Guj

Gujarat High Court

Rahul Lalitbhai Rajendrabhai Dadal ... vs Commissioner Of Police, Ahmedabad City on 13 December, 2023

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

                                                                                   NEUTRAL CITATION




     C/SCA/15601/2023                                FARAD DATED: 13/12/2023

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  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CIVIL APPLICATION NO. 15601 of 2023
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RAHUL LALITBHAI RAJENDRABHAI DADAL THROUGH LALITBHAI RAJENDRABHAI DADAL Versus COMMISSIONER OF POLICE, AHMEDABAD CITY ====================================== Appearance:

MR KAMLESH KACHHAVAH(3013) for the Petitioner(s) No. 1 MR SAMIR B BUNDELA(2722) for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GP for the Respondent(s) No. 2 DS AFF.NOT FILED (R) for the Respondent(s) No. 1 MR. AKASH CHHAYA, AGP for the Respondent(s) No. 3

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

Date : 13/12/2023

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 19.08.2023 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."

_________________________ A. K. Rathod Principal Private Secretary AMAR RATHOD...