Shri Krunal @ Jadiyo @ Maliyo S/O ... vs State Of Gujarat
2024 Latest Caselaw 370 Guj

Gujarat High Court

Shri Krunal @ Jadiyo @ Maliyo S/O ... vs State Of Gujarat on 15 January, 2024

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

                                                                            NEUTRAL CITATION




    C/SCA/17701/2023                          FARAD DATED: 15/01/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 17701 of 2023

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SHRI KRUNAL @ JADIYO @ MALIYO S/O SUSHILBHAI GOUDA (GADHADA) THROUGH ANIL S/O KISHORCHANDRA DAKUA Versus STATE OF GUJARAT ========================================================== Appearance:

MR. KISHAN H DAIYA(6929) for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the

MR YUVRAJ BRAHMBHATT ASST. GOVERNMENT PLEADER for the

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

For the reasons stated 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