Chetan @ Ravi @ Chira S/O Ajaykumar ... vs The State Of Gujarat
2024 Latest Caselaw 82 Guj

Gujarat High Court

Chetan @ Ravi @ Chira S/O Ajaykumar ... vs The State Of Gujarat on 3 January, 2024

Bench: A.Y. Kogje, Rajendra M. Sareen

                                                                             NEUTRAL CITATION




    C/SCA/19250/2023                           FARAD DATED: 03/01/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 19250 of 2023

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CHETAN @ RAVI @ CHIRA S/O AJAYKUMAR KEVAAT (KEVAT) THROUGH AJAYKUMAR CHOTELAL KEVAT Versus THE STATE OF GUJARAT ========================================================== Appearance:

RAFIK LOKHANDWALA(5590) 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. 1,2 MR PRANAV DHAGAT, ASST GOVERNMENT PLEADER for the

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CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

Date : 03/01/2024

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 25.08.2023 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."

(DRASHTI K. SHUKLA) PPS/PS