Gujarat High Court
Mohmad Said Alias Baba Primus S/O Abdul ... vs State Of Gujarat on 4 January, 2021
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/SCA/11062/2020 FARAD
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11062 of 2020
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MOHMAD SAID ALIAS BABA PRIMUS S/O ABDUL HAKIM SHAIKH (PRIMUSVALA) Versus STATE OF GUJARAT ========================================================== Appearance:
MR K T BELADIYA, ADVOCATE for the Petitioner MR NIKUNJ KANARA, AGP for the Respondents ========================================================== CORAM: HONOURABLE MR. JUSTICE PARESH UPADHYAY Date : 04/01/2021 FARAD For the reasons recorded above, the following order is passed.
(i) This petition is allowed.
(ii) The impugned order passed by the Commissioner of Police, Surat dated 30.08.2020 is hereby quashed and set aside.
(iii) The petitioner / detenue is ordered to be set at liberty forthwith, if not required in any other case.
(iv) Rule is made absolute in above terms.
(v) Registry is directed to communicate this order to the concerned Authority.
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