AZAD ASHOKSING RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 16/2/2023, this Court has passed following order:-

(2.) Today, learned AGP, on instructions, submitted that he has received communication from the concerned Police Inspector indicating that there is no proposal to detain the petitioner for the FIRs which are mentioned in the present writ petition. Aforesaid communication is ordered to be taken on record.

(3.) Accordingly, this writ petition is dismissed since there is no proposal for detaining the petitioner. Rule is discharged.