Girish @ Guddu Laxmandas Pahelvani vs State Of Gujarat
2024 Latest Caselaw 1125 Guj

Gujarat High Court

Girish @ Guddu Laxmandas Pahelvani vs State Of Gujarat on 8 February, 2024

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

                                                                                        NEUTRAL CITATION




     C/SCA/17419/2023                                    FARAD DATED: 08/02/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 17419 of 2023

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GIRISH @ GUDDU LAXMANDAS PAHELVANI Versus STATE OF GUJARAT ========================================================== Appearance:

MR HEMANT MAKWANA(3622) for the Petitioner(s) No. 1 MR YUVRAJ BRAHMBHATT, AGP 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 : 08/02/2024

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 14.09.2023 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 MEHUL B. TUVAR