RAVI KRISHNAN MUDALIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) Heard Mr.S.R.Yadav, learned advocate for the petitioner and Ms.Nidhi Vyas, learned Assistant Government Pleader, for the respondent - State.

(3.) For the reasons recorded in the order dated 20.09.2019 in Special Civil Application No. 7509 of 2019, the present petition is allowed and the order of detention dated 21.03.2020 is quashed and set aside. The said order reads as under: