Afzal @ Baba S/O Faiyaj Ansari vs State Of Gujarat
2023 Latest Caselaw 6808 Guj

                                                                                    NEUTRAL CITATION




      C/SCA/14770/2023                               FARAD DATED: 14/09/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/SPECIAL CIVIL APPLICATION NO. 14770 of 2023

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AFZAL @ BABA S/O FAIYAJ ANSARI Versus STATE OF GUJARAT ========================================================== Appearance:

MR VIRAL V DAVE(3846) for the Petitioner(s) No. 1 MR MAYANK CHAVDA ASST. GOVERNMENT PLEADER for the Respondent(s) No. 1,3 RULE SERVED BY DS for the Respondent(s) No. 1,2 ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MRS. JUSTICE MAUNA M. BHATT

Date : 14/09/2023

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, the present petition is hereby allowed and the impugned order of detention No.PCB/PASA/DTN/521/2023 dated 24.06.2023 passed by the respondent - detaining authority is hereby quashed and set aside. The detenu is ordered to be set at liberty forthwith if not required in any other case. Rule is made absolute accordingly. Direct service is permitted.

NAIR SMITA V.

PPS/PS