Gujarat High Court
Jayanti @ Dalal Ramji Becharji Baraiya vs Commissioner Of Police on 6 February, 2018
Author: S.G. Shah
Bench: S.G. Shah
C/SCA/1151/2018 FARAD
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 1151 of 2018
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JAYANTI @ DALAL RAMJI BECHARJI BARAIYA....Petitioner(s) Versus COMMISSIONER OF POLICE, & 2....Respondent(s) ========================================================== Appearance:
MR BHAVIN S RAIYANI, ADVOCATE for the Petitioner(s) No. 1 ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 2 MR. AMIT BAROT, AGP for the Respondent(s) No. 3 RULE SERVED BY DS for the Respondent(s) No. 1 - 2 ========================================================== CORAM: HONOURABLE MR.JUSTICE S.G. SHAH Date : 06/02/2018 FARAD For the reasons stated in the judgment, the petition is allowed.
The order of detention dated 12.01.2018 passed by the respondent no.2 is quashed and set aside. The detenu is ordered to be set at liberty forthwith if not required in connection with any other case. Rule is made absolute accordingly. Direct service is permitted.
(JIGNESH K. PRAJAPATI) PPS/PS Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Feb 06 23:59:35 IST 2018