Kaushik @ Paanga Kishorbhai Ratilal ... vs State Of Gujarat
2024 Latest Caselaw 663 Guj

Gujarat High Court

Kaushik @ Paanga Kishorbhai Ratilal ... vs State Of Gujarat on 24 January, 2024

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

                                                                                      NEUTRAL CITATION




    C/SCA/17112/2023                                    FARAD DATED: 24/01/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 17112 of 2023
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KAUSHIK @ PAANGA KISHORBHAI RATILAL GHAMANDE THROUGH KARISHMA KISHORBHAI GHAMANDE Versus STATE OF GUJARAT ================================================================ Appearance:

MR JIGAR B OZA(11654) for the Petitioner(s) No. 1 MR PRNAV DHAGAT, AGP for the Respondent(s) No. 1 DS AFF.NOT FILED (R) for the Respondent(s) No. 1,2 GOVERNMENT PLEADER for the Respondent(s) No. 3 ==========================================================

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

Date : 24/01/2024 FARAD (PER : HONOURABLE MR. JUSTICE SAMIR J. DAVE)

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 04.09.2023 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