Karan @ Killu Uddhavdas Tilani vs State Of Gujarat
2023 Latest Caselaw 8837 Guj

Gujarat High Court

Karan @ Killu Uddhavdas Tilani vs State Of Gujarat on 21 December, 2023

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

                                                                                    NEUTRAL CITATION




     C/SCA/17448/2023                                 FARAD DATED: 21/12/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 17448 of 2023
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KARAN @ KILLU UDDHAVDAS TILANI Versus STATE OF GUJARAT ========================================================== Appearance:

ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the

GOVERNMENT PLEADER for the Respondent(s) No. 3 SERVED BY RPAD (R) for the Respondent(s) No. 1,2 ==========================================================

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

Date : 21/12/2023

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 24-08-2023 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."

(PARESH J SOMPURA) Principal Private Secretary