REGENT COMPUTRONICS PVT. LTD.

JAYAMMA Appellant

V/S

Commissioner Of Police, Bengaluru Respondents

Referred Judgements :-

RATTAN SINGH AND STATE OF PUNJAB AND OTHERS [REFERRED TO]
KAMALESH KUMAR ISHWARDAS PATEL AND UNION OF INDIA AND OTHERS [REFERRED TO]
HADIBANDHU DAS VS. DISTRICT MAGISTRATE CUTTACK ANOTHER [REFERRED TO]
JAYANARAYAN SUKUL VS. STATE OF WEST BENGAL [REFERRED TO]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED TO]
L M S UMMU SALEEMA VS. B B GUJARAL [REFERRED TO]
K M ABDULLA KUNHI AND B L ABDUL KHADER VS. UNION OF INDIA STATE OF KARNATAKA [REFERRED TO]
ABDUL SATHAR IBRAHIM MANIK IBRAHIM SHAREEF M MADHAFUSHI VS. UNION OF INDIA [REFERRED TO]
MOOSA HUSEIN SANGHAR VS. STATE OF GUJARAT [REFERRED TO]
J ABDUL HAKEEM VS. STATE OF TAMIL NADU [REFERRED TO]
GOLAM BISWAS VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]
GAUTAM JAIN VS. UNION OF INDIA & ANR. [REFERRED TO]

JUDGEMENT

(1.) The Writ Petitioner Smt. Jayamma, who is the mother of one Ravikumar @ Kumara @ Tango s/o. Ramanna of Shettipura, Halagere post, Amruthur Taluk, Tumkur District has filed this Writ Petition Habeus Corpus for the following reliefs:

(2.) It is the case of the petitioner that the detenu Ravikumar was taken into custody vide Detention Order noted above dated 29.8.2018. The said detention order is called in question on various grounds before this court. Though number of grounds have been taken, but the learned counsel for the petitioner has concentrated himself on some of the material grounds, and has elaborately argued before this court. The grounds urged before this court by the learned counsel are that:

(3.) Regarding GROUNDS 1 TO 4:

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JAYAMMA Vs. COMMISSIONER OF POLICE, BENGALURU

Referred Judgements :-

JUDGEMENT

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