VIKRAMBHAI VAJABHAI MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.G.P. waives service of Rule for the respondent - State.

(2.) With the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(3.) Learned AGP has forwarded an order of detention dtd. 15/11/2022 passed by the detaining authority.