Sufiyan S/O Sajid Ahmad ... vs State Of Gujarat
2023 Latest Caselaw 4489 Guj

      C/SCA/3355/2023                                  FARAD DATED: 14/06/2023




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/SPECIAL CIVIL APPLICATION NO. 3355 of 2023

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SUFIYAN S/O SAJID AHMAD RANGUNWALA THROUGH HIS WIFE FATEMA W/O. SUFIYAN SAJID RANGUNWALA Versus STATE OF GUJARAT ========================================================== Appearance:

MR. SURAJ A SHUKLA(7185) for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the

MR. ROHAN RAVAL, AGP for the Respondent(s) No. 3 RULE SERVED BY DS for the Respondent(s) No. 1,2 ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MR. JUSTICE M. R. MENGDEY

Date : 14/06/2023

FARAD (PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

In view of the judgment dictated by the Hon'ble Court, the Special Civil Application is allowed. The operative portion of the order passed by the Hon'ble Court is reproduced 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