Gujarat High Court
Irfan @ Gando @ Taklu Nawabkhan Bisti vs The Commissioner Of Police & 2 on 5 October, 2015
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/15266/2015 FARAD
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15266 of 2015
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IRFAN @ GANDO @ TAKLU NAWABKHAN BISTI....Petitioner(s) Versus THE COMMISSIONER OF POLICE & 2....Respondent(s) ================================================================ Appearance:
MR SANJAY PRAJAPATI, ADVOCATE for the Petitioner(s) No. 1 MR SM DERASARI, ADVOCATE for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 2 GOVERNMENT PLEADER for the Respondent(s) No. 3 RULE SERVED BY DS for the Respondent(s) No. 1 - 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE S.H.VORA Date : 05/10/2015 FARAD In view of the judgment dictated today, the present petition is hereby allowed and the impugned order of detention dated 09.07.2015 passed by the respondent detaining 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) Private Secretary Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Oct 06 02:29:00 IST 2015