Punmaran Gigaram Devasi (Rabari) vs State Of Gujarat
2023 Latest Caselaw 6950 Guj

                                                                                 NEUTRAL CITATION




    C/SCA/13346/2023                              FARAD DATED: 20/09/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 13346 of 2023

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PUNMARAN GIGARAM DEVASI (RABARI) Versus STATE OF GUJARAT ========================================================== Appearance:

MR MAYANK CHAVDA, LD.ASSTT. GOVERNMENT PLEADER for the

SERVED BY RPAD (R) for the Respondent(s) No. 2,3 ==========================================================

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

Date : 20/09/2023

FARAD (PER : HONOURABLE MRS. JUSTICE MAUNA M. BHATT)

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 bearing No.PCB/PASA/DTN/128/2023 dated 15.07.2023 passed by the respondent - detaining 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."

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