Gujarat High Court
Ricky Noyal William Rox Bro (Christian) vs State Of Gujarat on 17 February, 2020
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/1337/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 1337 of 2020
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RICKY NOYAL WILLIAM ROX BRO (CHRISTIAN)
Versus
STATE OF GUJARAT
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Appearance:
VALIMOHAMMED PATHAN(6383) for the Petitioner(s) No. 1
MR MEET THAKKAR, AGP for the Respondent-State
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 17/02/2020
ORAL ORDER
Learned A.G.P. places communication dated 15.2.2020, whereby, it is communicated to the office of the Government Pleader that there is no proposal to detain the petitioner under the PASA Act.
The said communication is ordered to be taken on record. Under the circumstances, learned advocate for the petitioner seeks permission to withdraw the present petition at this stage.
Permission, as sought for, is granted. The petition stands disposed of as withdrawn.
It is clarified that the detaining authority shall not detain the petitioner under the PASA Act on account of the offence registered vide C.R.No.I-104 of 2019 with Navrangpura police station. However, the competent authority is at liberty to initiate proceedings under the PASA Act against the petitioner in respect of the other offences, if any, registered and incriminating materials found and made available after disposal of the present petition. Notice discharged.
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