JUDGEMENT
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(1.) Leave granted.
(2.) By our order dated 28.10.2009, we had ordered release of the detenu at
once, subject to his custody being required in any other proceedings. We
had not assigned reasons while doing so and we had observed that the
detailed reasons will follow later.
(3.) We now proceed to give reasons for allowing the appeal and for setting
aside the decision of the High Court.;
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