Mustkim @ Muskin Mohammedkhan ... vs State Of Gujarat
2023 Latest Caselaw 8119 Guj

                                                                                    NEUTRAL CITATION




    C/SCA/17246/2023                                  FARAD DATED: 07/11/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 17246 of 2023

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MUSTKIM @ MUSKIN MOHAMMEDKHAN PATHAN Versus STATE OF GUJARAT ================================================================ Appearance:

ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the

MR MAYANK CHAVDA, AGP for the Respondent(s) No. 3 SERVED BY RPAD (R) for the Respondent(s) No. 1,2 ================================================================

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 02.08.2023 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