Akash @ Raja Shyamkumar Chaturvedi ... vs Commissioner Of Police, Ahmedabad City
2024 Latest Caselaw 630 Guj

Gujarat High Court

Akash @ Raja Shyamkumar Chaturvedi ... vs Commissioner Of Police, Ahmedabad City on 23 January, 2024

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

                                                                             NEUTRAL CITATION




    C/SCA/16873/2023                          FARAD DATED: 23/01/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 16873 of 2023

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AKASH @ RAJA SHYAMKUMAR CHATURVEDI THROUGH ROHAN SHYAMKUMAR CHATURVEDI Versus COMMISSIONER OF POLICE, AHMEDABAD CITY ========================================================== Appearance:

MR SANJAY PRAJAPATI(3227) for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP 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 : 23/01/2024 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 06-09-2023 passed by the respondent-authority is hereby quashed and set aside. The detenu 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