REGENT COMPUTRONICS PVT. LTD.

EKNATH LAXMAN CHOUDHURY Appellant

V/S

SUPERINTENDENT OF CENTRAL JAIL Respondents

Referred Judgements :-

THOMAS PELHAM DALES CASE [REFERRED . (4)]
ESHUGBAYI ELEKO V. GOVT. OF NIGERIA [REFERRED]
LIVERSIDGE V. ANDERSON [REFERRED .. (19)]
SMITH V. EAST ELLOE RURAL DISTRICT COUNCIL [REFERRED .]
UNITED STATES V. WUNDULICH [REFERRED .(16)]
SIMMS MOTOR UNITS LTD. V. MINISTER OF LABOUR AND NATIONALSERVICE [REFERRED . (9)]
MACHINDER V. KINS. [REFERRED .(12)]
REG. V. GOVERNOR OF BRIXTON PRISON EX CARTE SOBLEN [REFERRED . RAI PRAKASH VARSHNEY V. THE ADDITIONAL DISTRICT MAGISTRATE(15)]
EMPEROR V. SHIB NATH BANERJI. [REFERRED . (11)]
A K GOPALAN VS. STATE OF MADRAS OPPOSITE PARTY; UNION OF INDIA [REFERRED . (20)]
A K GOPALAN VS. STATE OF MADRAS OPPOSITE PARTY; UNION OF INDIA [REFERRED]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED .(8)]
RAM KRISHAN BHARDWAJ VS. STATE OF DELHI AND CITHERS [REFERRED . (5)]
ABDUL KARIM VS. STATE OF WEST BENGAL [REFERRED .(7)]
PANKAJ KUMAR CHAKRABARTY VS. STATE OF WEST BENGAL [REFERRED .(6)]
SHAIK HANIF KAMAL SAHA GUDMA MAJHI VS. STATE OF WEST BENGAL :STATE OF WEST BENGAL :STATE OF WEST BENGAL [REFERRED . (3)]
BHUT NATH METE VS. STATE OF WEST BENGAL [REFERRED . (10)]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED .(2)]
JOHN MARTIN VS. STATE OF WEST BENGAL [REFERRED .(18)]

JUDGEMENT

(1.) Eknath Laxman Choudhury, petitioner inthis petition, seeks a writ of habeas corpus challenging the validity ofhis detention.

(2.) The Additional District Magistrate Delhi passed an order ofdetention on 21/04/1977 under sub-clause (i) of clause (a) ofsub-section (1) of section 3 of the Maintenance of Internal SecurityAct (the Act) directing that the petitioner be detained on the groundthat it was necessary so to do "with a view to preventing him fromacting in any manner prejudicial to the security of India." Immediatelyhe was served with the grounds of detention.

(3.) The petitioner is the deputy marketing manager in the StateTrading Corporation. In the grounds of detention it was alleged thathe was passing secret information and classified documents to theagent of a foreign power. It was said that in a confessional statementmade by him before the metropolitan magistrate on 14/02/1977he had confessed his guilt. The grounds of detention are the following :

Click here to view full judgment.

EKNATH LAXMAN CHOUDHARY Vs. SUPERINTENDENT CENTRAL JAIL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address