Bhim @ Kancho Gopal Bahadur Soni v. State Of Gujarat

Bhim @ Kancho Gopal Bahadur Soni v. State Of Gujarat

(High Court Of Gujarat At Ahmedabad)

R/SPECIAL CIVIL APPLICATION NO. 18857 of 2021 | 22-03-2022

1. It is reported that detention order in question, passed against the present petitioner, is revoked by the concerned authority and the petitioner – detenue is ordered to be released forthwith. A copy of communication dated 13.01.2022 to that effect is produced, which is taken on record.

2. In aforesaid view of the matter, the petition is disposed of as having become infructuous. Rule is discharged.

Advocate List
Bench
  • HON'BLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Eq Citations
  • LQ
  • LQ/GujHC/2022/4215
Head Note

Prevention of Insults to National Honour Act, 1971 — Detention under S. 3 — Petitioner detenue released