REGENT COMPUTRONICS PVT. LTD.

FARUKH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

HARADHAN SAHA MADAN LAL AGARWALA VS. STATE OF WEST BENGAL [REFERRED TO]
RAMESH YADAV VS. DISTRICT MAGISTRATE ETAH [REFERRED TO]
T A ABDUL RAHMAN VS. STATE OF KERALA [REFERRED TO]
DHARMENDRA SUGANCHAND CHELAWAT VS. UNION OF INDIA [REFERRED TO]
AMRITLAL VS. UNION GOVERNMENT [REFERRED TO]
RAMLAL RATANLAL ANJANA VS. UNION OF INDIA [REFERRED TO]
SAMA ARUNA VS. STATE OF TELANGANA AND OTHER. [REFERRED TO]
UNION OF INDIA VS. ANKIT ASHOK JALAN [REFERRED TO]

JUDGEMENT

(1.) Detenu seeks quashing of detention order[1] and confirmation order[2].

(2.) Let us first take note of the background facts which resulted in passing of the aforesaid detention order.

(3.) The Sponsoring Authority i.e. Deputy Commissioner of Police, District Shahdara, Delhi presented before the Detaining Authority, the details of the cases in which detenu was already involved. As far as cases under Narcotic Drugs and Psychotropic Substances Act, 1985 (in short NDPS Act) are concerned, detenu was reported to have following three involvements: - <FRM>JUDGEMENT_139_LAWS(DLH)4_2024_1.html</FRM>

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FARUKH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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