Gujarat High Court
Narendrabhia Makanjibhai Patel vs State Of Gujarat & 2 on 2 November, 2015
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/17881/2015 FARAD
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17881 of 2015
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==== NARENDRABHIA MAKANJIBHAI PATEL....Petitioner(s) Versus STATE OF GUJARAT & 2....Respondent(s) ================================================================ Appearance:
MR MR PRAJAPATI, ADVOCATE for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1 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 : 02/11/2015 FARAD In view of the judgment dictated today, the present petition is hereby allowed and the impugned order of detention dated 18.12.2014 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 Nov 03 02:47:28 IST 2015