REGENT COMPUTRONICS PVT. LTD.

Syed Mansoor Appellant

V/S

COMMISSIONER OF POLICE Respondents

Referred Judgements :-

KAMRUNNISSA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA AND ANOTHER VS. DIMPLE HAPPY DHAKAD [REFERRED TO]
ALIJAN MIAN JADUNANDAN SAH VS. DISTRICT MAGISTRATE DHANBAD:DISTRICT MAGISTRATE DHANBAD [REFERRED TO]
K M ABDULLA KUNHI AND B L ABDUL KHADER VS. UNION OF INDIA STATE OF KARNATAKA [REFERRED TO]
GRACY VS. STATE OF KERALA [REFERRED TO]
RAJAMMAL VS. STATE OF TAMIL NADU [REFERRED TO]
D M NAGARAJA VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
RASHID KAPADIA VS. MEDHA GADGIL [REFERRED TO]
AMEENA BEGUM VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) This writ petition takes exception to the order of detention dtd. 8/11/2023 passed by respondent No.1 bearing No.12/CRM (4)/DTN/2023, subsequent confirmation order dtd. 17/11/2023 bearing No.HD 487 SST 2023 and extension order dtd. 18/12/2023 bearing No.HD 487 SST 2023 passed by respondent No.2.

(2.) Petitioner, who is the father of detenue Sri Syed Shabeer, is knocking the doors of the writ Court, seeking relief in the nature of Habeas corpus, aggrieved by the orders referred supra.

(3.) The facts-in-brief that are apposite for consideration of the case on hand, as borne out from the pleadings are as follows:-

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SYED MANSOOR Vs. COMMISSIONER OF POLICE

Referred Judgements :-

JUDGEMENT

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