Citation : 2023 Latest Caselaw 6399 Guj
Judgement Date : 1 September, 2023
NEUTRAL CITATION
C/SCA/13725/2023 FARAD DATED: 01/09/2023
undefined
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13725 of 2023
==========================================================
MOHIN @ MOINKHAN @ MOIN BOBDO S/O SARVARKHAN PATHAN THROUGH JOHARABANU SARVARKHAN PATHAN Versus STATE OF GUJARAT ========================================================== Appearance:
MR. RAJENDRA D JADHAV(10026) for the Petitioner(s) No. 1 DS AFF.NOT FILED (R) for the Respondent(s) No. 2,3 GOVERNMENT PLEADER for the Respondent(s) No. 1 ==========================================================
CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MRS. JUSTICE MAUNA M. BHATT
Date : 01/09/2023 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 01.06.2023 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
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!