Abdulrahim @ Tilli Mohammedhusen ... vs State Of Gujarat
2024 Latest Caselaw 4776 Guj

Gujarat High Court

Abdulrahim @ Tilli Mohammedhusen ... vs State Of Gujarat on 14 June, 2024

Author: Ilesh J. Vora

Bench: Ilesh J. Vora

                                                                               NEUTRAL CITATION




    C/SCA/3444/2024                            FARAD DATED: 14/06/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 3444 of 2024

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ABDULRAHIM @ TILLI MOHAMMEDHUSEN MANGTU SHAH Versus STATE OF GUJARAT & ORS.

========================================================== Appearance:

MR.MUFIZAHMED KADRI(7283) 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 MS SHRUTI PATHAK, AGP for the Respondent(s) No. 3 ==========================================================

CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA and HONOURABLE MR. JUSTICE VIMAL K. VYAS

Date : 14/06/2024

FARAD (PER : HONOURABLE MR. JUSTICE ILESH J. VORA)

For the reasons recorded in the oral judgment passed today, the Hon'ble Court has passed the following order:-

Accordingly, this petition stands allowed. The order impugned dated 21.12.2023 passed by the respondent authority is hereby quashed. We direct the detenue to be set at liberty forthwith, if he is not required in any other case. Rule is made absolute accordingly. Direct service permitted.

TAUSIF SAIYED

PS