ANKIT ALIAS RAHU RAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Shivani Rajpurohit, learned advocate for the petitioner and Ms.Divyangna Jhala, learned AGP for the respondent - State.

(2.) In this petition under Article 226 of the Constitution of India, the order of detention dated 08.11.2019 is under challenge. Ms.Rajpurohit, learned advocate for the petitioner, submits that in the case of a co-accused for the same FIRs which are referred to in the detention order dated 08.11.2019, namely 3 FIRs, this Court in Special Civil Application No. 20686 of 2019 quashed the action at pre detention stage. Considering the order of this Court in Special Civil Application No. 20686 of 2019, this petition is allowed and the order of detention is quashed and set aside.

(3.) Even in Special Civil Application No. 561 of 2020, this Court has held as under: