Sarabjeet Singh Mokha vs. District Magistrate, Jabalpur and other","s, (2021) 20 SCC 98
12. Viewed in the above context, the petition is allowed and the impugned order of detention is quashed. The detenu is directed to be released from",
the preventive custody forthwith, provided he is not required in connection with any other case.",
13. The detention record be returned to learned counsel for the respondents.,
