Pankajbhai S/O Dhansukhbhai Rana ... vs State Of Gujarat
2023 Latest Caselaw 7436 Guj

                                                                                      NEUTRAL CITATION




     C/SCA/13479/2023                                 FARAD DATED: 07/10/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 13479 of 2023
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PANKAJBHAI S/O DHANSUKHBHAI RANA THROUGH HARSHAD ISHVARBHAI RANA Versus STATE OF GUJARAT ================================================================ Appearance:

MR GAJENDRA P BAGHEL(2968) for the Petitioner(s) No. 1 DS AFF.NOT FILED (R) for the Respondent(s) No. 2,3 MR. NEERAJ SHARMA, AGP, for the Respondent(s) No. 1 =============================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

Date : 07/10/2023 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 25.07.2023 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."

_____________________ Siddharth Dave Private Secretary

SIDDHARTH