Bhavarlal Dharmaji Meena vs State Of Gujarat
2023 Latest Caselaw 7106 Guj

                                                                                NEUTRAL CITATION




    C/SCA/14517/2023                              FARAD DATED: 26/09/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 14517 of 2023

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BHAVARLAL DHARMAJI MEENA Versus STATE OF GUJARAT ========================================================== Appearance:

MR ASHISH M DAGLI(2203) for the Petitioner(s) No. 1 MS JINAL ACHARYA, LD.ASSTT. GOVERNMENT PLEADER for the Respondent(s) No.1 DS AFF.NOT FILED (R) for the Respondent(s) No. 2 & 3. ==========================================================

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

Date : 26/09/2023

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, this Special Civil Application is allowed. The impugned order of detention dated 04.03.2023 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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