PRAMODKUMAR HARILAL VISHVAKARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In SCA 3202 of 2021 and SCA 2468 of 2021 with CA 1/2021 Heard learned advocate Mr.Ruturaj Nanavati and learned advocate Mr.Rafik Lokhandwala for the respective petitioners and learned AGPs for the State.

(2.) It is undisputed that in context of the same FIR, this Court by an order dated 16.04.2021 passed in SCA No.4896 of 2021 has released the co-detenue. The relevant paragraphs of the order read as under:

(3.) Hence, in view of the above order passed, both these petitions are allowed. The detention order impugned in the present petitions are quashed and set aside. The detenue- petitioners are ordered to be set at liberty forth with if not required in any other case. Rule is made absolute.