ROSHANLAL CHUNILAL TUSAVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MS.Vandana Bhatt, learned Assistant Government Pleader, states upon instructions from Mr.Bhupendrasinh Ganpatsinh Jhala, Head Constable (Buckle No.1946), P.C.B. Vadodara, that the order of detention dated 19/2/2010, passed by the Commissioner of Police, Vadodara, has been revoked by order dated 27/4/2010 and the detenu has already been released. He, therefore, states that the petition has become infructuous. On the above statement being made by the learned Assistant Government Pleader, the petition is disposed of, as having become infructuous. Rule is discharged.