AJITSINH HAMIRSINH WAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through Video Conferencing.

(2.) This Court has rendered a decision vide order dated 2.3.2020 in Special Civil Application No.20421 of 2020 which reads as under:

(3.) In the result, this petition succeeds and is hereby allowed. The order of detention dated 21.12.2019 passed by the respondent authority is hereby ordered to be quashed and the detenu is ordered to be set at liberty forthwith if he is not required in any other case.