RAKESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 3/2/2023, this Court has passed following order:-

(2.) Today, learned AGP, on instructions, submitted that he has received communication dtd. 13/4/2023 that there is no proposal to detain the petitioner for the FIRs which are mentioned in the present writ petition. Communication dtd. 13/4/2023 is ordered to be taken on record. Accordingly, this writ petition is dismissed since there is no proposal for detaining the petitioner. Rule is discharged.