Sangramsingh Rakeshsingh ... vs State Of Gujarat
2023 Latest Caselaw 8120 Guj

                                                                                    NEUTRAL CITATION




    C/SCA/14554/2023                                  FARAD DATED: 07/11/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 14554 of 2023

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SANGRAMSINGH RAKESHSINGH SHIKARWAR THROUGH FATHER RAKESH DALETSINH SHIKHARWAL Versus STATE OF GUJARAT ================================================================ Appearance:

MR SHUBHAM JHAJHARIA(10231) for the Petitioner(s) No. 1 MR NEERAJ SHARMA, AGP for the Respondent(s) No. 1 GOVERNMENT PLEADER for the Respondent(s) No. 3 RULE SERVED BY DS 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 01.08.2023 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