REGENT COMPUTRONICS PVT. LTD.

Pabbar Giri Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RAMESHWAR SHAW VS. DISTRICT MAGISTRATE BURDWAN [REFERRED TO]
HARADHAN SAHA MADAN LAL AGARWALA VS. STATE OF WEST BENGAL [REFERRED TO]
ICCHU DEVI CHORARIA VS. UNION OF INDIA [REFERRED TO]
N MEERA RANI N MEERA RANI VS. GOVERNMENT OF TAMIL NADU:STATE OF TAMIL NADU [REFERRED TO]
T A ABDUL RAHMAN VS. STATE OF KERALA [REFERRED TO]
DHARMENDRA SUGANCHAND CHELAWAT VS. UNION OF INDIA [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
RAJENDER ARORA VS. UNION OF INDIA [REFERRED TO]
REKHA VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) The present petition under Articles 226 and 227 of the Constitution of India read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS') seeks the following prayers:

(2.) The relevant facts for the purpose of adjudication of the present petition are as under:

(3.) The facts with respect to the aforesaid cases registered by the Sponsoring Authority have been discussed by the Detaining Authority (Respondent no. 2) in the following manner:

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PABBAR GIRI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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