Anil @ Mari S/O Ashok Patil vs Commissioner Of Police Of City Of Surat
2024 Latest Caselaw 709 Guj

Gujarat High Court

Anil @ Mari S/O Ashok Patil vs Commissioner Of Police Of City Of Surat on 25 January, 2024

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

                                                                                     NEUTRAL CITATION




    C/SCA/17818/2023                                 FARAD DATED: 25/01/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 17818 of 2023
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ANIL @ MARI S/O ASHOK PATIL Versus COMMISSIONER OF POLICE OF CITY OF SURAT ================================================================ Appearance:

MR KAMLESH KACHHAVAH(3013) for the Petitioner(s) No. 1 MR SAMIR B BUNDELA(2722) 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. 1 GOVERNMENT PLEADER for the Respondent(s) No. 3 =============================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE SAMIR J. DAVE

Date : 25/01/2024 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 07.09.2023 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."

_____________________ Siddharth Dave Private Secretary