STATE OF GUJARAT Vs. SURESHBHAI KESHAVBHAI SHAH

JUDGEMENT

(1.) The present appeal is directed against the order dated 24.07.2015 passed by learned Single Judge in Special Civil Application No. 11896 of 2015, whereby, learned Single Judge has released the original petitioner­detenu for a temporary period on certain terms and conditions during the pendency of the petition.

(2.) Heard learned AGP Mr. D. M. Devnani for the appellants­State Authorities and learned Advocate Mr. B. M. Mangukiya for the respondent No. 1­detenu.

(3.) Looking to the question involved in this appeal, the present appeal is taken up for final hearing.