Aakash Bhagwandas Lalwani ... vs State Of Gujarat
2023 Latest Caselaw 4973 Guj

      C/SCA/4345/2023                                  FARAD DATED: 27/06/2023




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/SPECIAL CIVIL APPLICATION NO. 4345 of 2023

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AAKASH BHAGWANDAS LALWANI THROUGH BHAGWANDAS JIVANTRAM LALWANI Versus STATE OF GUJARAT ========================================================== Appearance:

MR NAYAN L GUPTA(11798) for the Petitioner(s) No. 1 MR. AAKASH GUPTA, AGP for the Respondent(s) No. 1,2,3,4 ==========================================================

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

Date : 27/06/2023

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