Gaurang @ Kancho Naginbhai Vaghela vs State Of Gujarat
2024 Latest Caselaw 1573 Guj

Gujarat High Court

Gaurang @ Kancho Naginbhai Vaghela vs State Of Gujarat on 20 February, 2024

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

                                                                                 NEUTRAL CITATION




    C/SCA/18882/2023                              FARAD DATED: 20/02/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 18882 of 2023

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GAURANG @ KANCHO NAGINBHAI VAGHELA Versus STATE OF GUJARAT & ORS. ================================================================ Appearance:

MR ANIRUDH SUCHAK for MR P I PATHAN(11235) for the Petitioner(s) No.

MR PRANAV DHAGAT, AGP for the Respondent(s) No. 1 DS AFF.NOT FILED (R) for the Respondent(s) No. 1,2 GOVERNMENT PLEADER for the Respondent(s) No. 3 ================================================================

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

Date : 20/02/2024

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 15.09.2023 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."

Manish P.Shitole PPS