Govindnath Bichhunath Madari Through ... vs Commissioner Of Police
2024 Latest Caselaw 1177 Guj

Gujarat High Court

Govindnath Bichhunath Madari Through ... vs Commissioner Of Police on 9 February, 2024

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

                                                                                   NEUTRAL CITATION




     C/SCA/17192/2023                               FARAD DATED: 09/02/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 17192 of 2023

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GOVINDNATH BICHHUNATH MADARI THROUGH CHANDABEN GOVINDBHAI MADARI Versus COMMISSIONER OF POLICE ========================================================== Appearance:

KHUSHI P JADAV(7351) for the Petitioner(s) No. 1 MR SAMIR M MANSURIPINJARA(13093) for the Petitioner(s) No. 1 MR SIDDHARTH BRAHMBHATT, AGP for the Respondent(s) No. 2 GOVERNMENT PLEADER for the Respondent(s) No. 3

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

Date : 09/02/2024

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