Citation : 2023 Latest Caselaw 4981 Guj
Judgement Date : 27 June, 2023
C/SCA/8623/2023 FARAD DATED: 27/06/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 8623 of 2023
==========================================================
AASIF @ PATEL YUSUF BHAI PATEL (MUSLIM) THROUGH HIS WIFE AAYESHA BANU AASIF PATEL Versus THE COMMISSIONER OF POLICE ========================================================== Appearance:
MR GULSHAD G PATHAN(10115) for the Petitioner(s) No. 1
==========================================================
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. 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 dated 18.04.2023 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."
GIRISH K PARMAR (PRINCIPAL PRIVATE SECRETARY)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!