Mohamad Sikandar Abdul Karim Allabaksh ... vs Commissioner Of Police, Ahmedabad City
2024 Latest Caselaw 1066 Guj

Gujarat High Court

Mohamad Sikandar Abdul Karim Allabaksh ... vs Commissioner Of Police, Ahmedabad City on 7 February, 2024

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

                                                                                      NEUTRAL CITATION




    C/SCA/18763/2023                                    FARAD DATED: 07/02/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 18763 of 2023
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MOHAMAD SIKANDAR ABDUL KARIM ALLABAKSH BHURJI (BHADBHUJA) Versus COMMISSIONER OF POLICE, AHMEDABAD CITY ========================================================== Appearance:

MR CHETAN B RAVAL(2090) for the Petitioner(s) No. 1 VAIBHAVI D RAVAL(8466) for the Petitioner(s) No. 1 GOVERNMENT PLEADER for the Respondent(s) No. 3 RULE SERVED BY DS for the Respondent(s) No. 1,2 ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE SAMIR J. DAVE

Date : 07/02/2024 FARAD (PER : HONOURABLE MR. JUSTICE SAMIR J. DAVE)

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."

(MEHULKUMAR B. TUVAR) Principal Private Secretary