Citation : 2023 Latest Caselaw 5429 Guj
Judgement Date : 11 July, 2023
C/SCA/5126/2023 FARAD DATED: 11/07/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 5126 of 2023
==========================================================
JAHIM AHMED @ KUBDA NAEEM AHMED ANSARI THROUGH NAEEM AHMED A. MAJID ANSARI Versus THE COMMISSIONER OF POLICE ========================================================== Appearance:
DS AFF.NOT FILED (R) for the Respondent(s) No. 1,3 MR. JAY A. MEHTA, AGP for the Respondent(s) No. 2 ==========================================================
CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 11/07/2023
FARAD (PER : HONOURABLE MR. JUSTICE M. R. MENGDEY)
In view of the judgment dictated by the Hon'ble Court, the Special Civil Application is allowed as under:
"...In the result, the present petition is hereby allowed and the impugned order of detention passed by the respondent - detaining authority is hereby quashed and set aside. The detenu is ordered to be set at liberty forthwith if not required in any other case. Rule is made absolute accordingly. Direct service is permitted.
J.N. WAGHELA PPS/PS
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