REGENT COMPUTRONICS PVT. LTD.

NOOR JAHAN Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

SAPMAWIA V. DEPUTY COMMISSIONER,AIJAL [RELIED ON]
M.SAMBASIVA RAO V. UNION OF INDIA [REFERRED TO]
RAMESH KUMAR RAVI ALIAS RAM PRASAD V. STATE OF BIHAR [DISTINGUSHED 1974 CRI LJ 740 : AIR 1974 SC 871 9,10,10.3]
RAJ NARAIN V. SUPERINTENDENT,CENTRAL JAIL,NEW DELHI [RELIED ON]
MAKHAN SINGH TARSIKKA VS. STATE OF PUNJAB [REFERRED TO]
RAM NARAYAN SINGH VS. STATE OF DELHI [RELIED ON]
STATE OF BIHAR ATTORNEY GENERAL FOR INDIA VS. RAMBALAK SINGH BALAK:RAMBALAK SINGH BALAK [REFERRED TO]
PRESIDENT OF INDIA VS. MADHU LIMAYE [REFERRED TO]
GOURI SHANKAR JHA VS. STATE OF BIHAR [REFERRED TO]
SANDIP KUMAR DEY VS. OFFICER IN CHARGE SAKCHI P S JAMSHEDPUR [REFERRED TO]

JUDGEMENT

(1.) In this petition under Art. 226 of the Constitution of India, the petitioner has sought for issue of a writ in the nature of Habeas Corpus to the respondents to set at liberty the person by name A. Shaik Ahmed, who according to the petitioner is illegally detained by the respondents. Alternatively, she has also prayed for such other order as deemed fit in the circumstances of the case may be passed.

(2.) The facts necessary for the purpose of deciding the contentions raised on both sides are as follows;

(3.) This writ petition was filed on 28-1-1991 by the wife of accused No. 3 for issue of a writ in the nature of Habeas Corpus.

Click here to view full judgment.

NOOR JAHAN Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address