Chirag S/O Babubhai Vaghela ... vs State Of Gujarat
2023 Latest Caselaw 5081 Guj

    C/SCA/9102/2023                            FARAD DATED: 30/06/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
            R/SPECIAL CIVIL APPLICATION NO. 9102 of 2023
==========================================================

CHIRAG S/O BABUBHAI VAGHELA THROUGH BABUBHAI S/O KALUBHAI VGHELA Versus STATE OF GUJARAT ========================================================== Appearance:

MR. KISHAN H DAIYA(6929) for the Petitioner(s) No. 1 MR AAKASH GUPTA, AGP for the Respondent(s) No. 1,2,3 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MR. JUSTICE M. R. MENGDEY Date : 30/06/2023 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 07.05.2023 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