Jaydip @ Moga S/O Govindbhai Chudasama vs State Of Gujarat
2024 Latest Caselaw 367 Guj

Gujarat High Court

Jaydip @ Moga S/O Govindbhai Chudasama vs State Of Gujarat on 15 January, 2024

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

                                                                            NEUTRAL CITATION




    C/SCA/17689/2023                          FARAD DATED: 15/01/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 17689 of 2023

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JAYDIP @ MOGA S/O GOVINDBHAI CHUDASAMA Versus STATE OF GUJARAT ========================================================== Appearance:

MALAYKUMAR S PATEL(8901) 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. 2 MR YUVRAJ BRAHMBHATT ASST. GOVERNMENT PLEADER for the

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

Date : 15/01/2024 FARAD (PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

For the reasons recorded in the oral judgment passed 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 01.09.2023 passed by the respondent-authority is hereby quashed and set aside. The detenue is ordered to be set at liberty forthwith, if he is not required in any other case. Rule is made absolute accordingly. Direct service is permitted."

(PRAVIN KARUNAN) PPS