Danish S/O Aspak Shaikh Thro Zenabibi ... vs State Of Gujarat
2024 Latest Caselaw 4282 Guj

Gujarat High Court

Danish S/O Aspak Shaikh Thro Zenabibi ... vs State Of Gujarat on 8 May, 2024

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

                                                                            NEUTRAL CITATION




     C/SCA/92/2024                           FARAD DATED: 08/05/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 92 of 2024

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DANISH S/O ASPAK SHAIKH THRO ZENABIBI ASPAK SHAIKH Versus STATE OF GUJARAT & ORS.

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ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the

DS AFF.NOT FILED (R) for the Respondent(s) No. 2 GOVERNMENT PLEADER for the Respondent(s) No. 3 ==========================================================

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

Date : 08/05/2024 FARAD (PER : HONOURABLE MR. JUSTICE SAMIR J. DAVE)

For the reasons recorded in the oral judgment passed 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 09-11-2023 passed by the respondent-authority is hereby quashed and set aside. The detenue is ordered to be set at liberty forthwith, if he is not required in any other case. Rule is made absolute accordingly. Direct service is permitted.

[PRAVIN KARUNAN] PPS