Dipak S/O Narayan Khutekar Thro ... vs State Of Gujarat
2024 Latest Caselaw 191 Guj

Gujarat High Court

Dipak S/O Narayan Khutekar Thro ... vs State Of Gujarat on 8 January, 2024

Bench: A.Y. Kogje, Rajendra M. Sareen

                                                                                    NEUTRAL CITATION




     C/SCA/16794/2023                                 FARAD DATED: 08/01/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 16794 of 2023
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DIPAK S/O NARAYAN KHUTEKAR THRO KHUTEKAR USHABEN NARAYAN Versus STATE OF GUJARAT ========================================================== Appearance:

MR MIHIRKUMAR V PATEL(10112) 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 GOVERNMENT PLEADER for the Respondent(s) No. 3

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CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

Date : 08/01/2024

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 29-08-2023 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."

(PARESH J SOMPURA) Principal Private Secretary