REGENT COMPUTRONICS PVT. LTD.

SANJAY AGARWAL Appellant

V/S

UNION OF INDIA AND OTHERS Respondents

Referred Judgements :-

RAMESHWAR SHAW VS. DISTRICT MAGISTRATE BURDWAN [REFERRED TO]
JAGANNATH MISRA VS. STATE OF ORISSA [REFERRED TO]
VIJAY KUMAR VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
MANJIT SINGH GREWAL @ GOGI V. UNION OF INDIA [REFERRED TO]
VIJAY KUMAR DHARNA ALIAS KOKA VS. UNION OF INDIA [REFERRED TO]
VASHISHT NARAIN KARWARIA VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJESH VASHDEV ADNANI VS. STATE OF MAHARASHTRA [REFERRED TO]
STANDERED CHARTERED BANK VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
REKHA VS. STATE OF TAMIL NADU [REFERRED TO]
GAUTAM JAIN VS. UNION OF INDIA & ANR. [REFERRED TO]

JUDGEMENT

(1.) Introduction

(2.) In W.P. (Crl) No. 1971 of 2018, the Petitioner is Mr. Sanjay Agarwal and in W.P. (Crl) No. 1977 of 2018, the Petitioner is Mr. Ajay Agarwal, the brother of Mr. Sanjay Agarwal.

(3.) It must be noted at the outset that identical detention orders were passed against the above two Petitioners as well as a third Petitioner Mr. Preet Kumar Agarwal, who is the son of Mr. Sanjay Kumar Agarwal. Mr. Preet Kumar Aggarwal had filed W.P. (Crl) No. 1978 of 2018. However, the Advisory Board declined to confirm the detention order in the case of Mr.Preet Kumar Agarwal and consequently, the aforementioned writ petition filed by him was rendered infructuous. It was disposed of as such by this Court by a separate order passed on 21st August 2018.

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SANJAY AGARWAL Vs. UNION OF INDIA AND OTHERS

Referred Judgements :-

JUDGEMENT

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