Ibrahim @Bhatija S/O Ismail Shaikh Thro ... vs State Of Gujarat
2024 Latest Caselaw 1015 Guj

Gujarat High Court

Ibrahim @Bhatija S/O Ismail Shaikh Thro ... vs State Of Gujarat on 6 February, 2024

Bench: A.Y. Kogje, Samir J. Dave

                                                                            NEUTRAL CITATION




    C/SCA/18921/2023                         FARAD DATED: 06/02/2024

                                                                            undefined




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
           R/SPECIAL CIVIL APPLICATION NO. 18921 of 2023
================================================================

IBRAHIM @BHATIJA S/O ISMAIL SHAIKH THRO ISMAIL MOHSIN SHAIKH Versus STATE OF GUJARAT ================================================================ Appearance:

MR DIPESH D SONI(9996) for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the

DS AFF.NOT FILED (R) for the Respondent(s) No. 1,2 MS JEENAL ACHARYA, AGP for the Respondent(s) No. 3 ================================================================ CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE SAMIR J. DAVE

Date : 06/02/2024 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 12-09-2023 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."

(Manoj Kumar Rai) Private Secretary