Vimal @ Dodaro Tulsibhai Gopibhai ... vs State Of Gujarat
2023 Latest Caselaw 8118 Guj

                                                                                    NEUTRAL CITATION




    C/SCA/14209/2023                                  FARAD DATED: 07/11/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 14209 of 2023

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VIMAL @ DODARO TULSIBHAI GOPIBHAI PAMNANU SINDHI LOHANA THRU HIS MOTHER SAVITABEN TULSIBHAI PAMNANI Versus STATE OF GUJARAT ================================================================ Appearance:

DS AFF.NOT FILED (R) for the Respondent(s) No. 3 MR MAYANK CHAVDA, AGP for the Respondent(s) No. 1

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CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

Date : 07/11/2023

FARAD (PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

For the reasons stated in the oral judgment dictated

today, the Hon'ble Court has passed the following order:-

"In the result, this Special Civil Application is allowed. The impugned order of detention dated 26.07.2023 passed by the respondent authority is hereby quashed and set aside. The detenue is ordered to be set at liberty forthwith if not required in any other case. Rule is made absolute accordingly. Direct service is permitted."

Manish P.Shitole PPS