ARIF ABDUL AZIZ ALYANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) 1. We, therefore, allow this petition and hereby quash and set aside the detention order of the detenu Mohammed Farooq Abdul Shakoor bearing No. PSA-1207/cr-130/spl-3 (A), dated 11th March, 2008. The detenu Mohammed Farooq Abdul Shakoor be released forthwith, if he is not required in any other case.

(2.) RULE is made absolute accordingly with no orders as to the costs.