Jayant @ Gendo Babubhai Ishvarbhai ... vs State Of Gujarat
2024 Latest Caselaw 631 Guj

Gujarat High Court

Jayant @ Gendo Babubhai Ishvarbhai ... vs State Of Gujarat on 23 January, 2024

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

                                                                                     NEUTRAL CITATION




    C/SCA/17278/2023                                  FARAD DATED: 23/01/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 17278 of 2023

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JAYANT @ GENDO BABUBHAI ISHVARBHAI PARMAR THROUGH NITABEN BABUBHAI PARMAR Versus STATE OF GUJARAT ========================================================== Appearance:

MR MANOJ SHRIMALI(2331) for the Petitioner(s) No. 1 MR YUVRAJ BRAHMBHATT, AGP for the Respondent(s) No. 3 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 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 06.09.2023 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."

(MEHULKUMAR B. TUVAR) Principal Private Secretary