Irfan Alias Nadi S/O Ramjan Shaikh vs State Of Gujarat
2023 Latest Caselaw 7375 Guj

Citation : 2023 Latest Caselaw 7375 Guj
Judgement Date : 5 October, 2023

Gujarat High Court

Irfan Alias Nadi S/O Ramjan Shaikh vs State Of Gujarat on 5 October, 2023

Bench: A.Y. Kogje

                                                                                         NEUTRAL CITATION




       C/SCA/14920/2023                                  FARAD DATED: 05/10/2023

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/SPECIAL CIVIL APPLICATION NO. 14920 of 2023

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IRFAN ALIAS NADI S/O RAMJAN SHAIKH Versus STATE OF GUJARAT ========================================================== Appearance:

VASIMRAJA A KURESHI(8609) for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the

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 : 05/10/2023

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 17.07.2023 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."

Radhika Srinivasan PPS/PS