REGENT COMPUTRONICS PVT. LTD.

Afsal L. S. Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SENTHAMILSELVI V. STATE OF T.N. AND ANOTHER [REFERRED TO]
DHARMENDRA SUGANCHAND CHELAWAT VS. UNION OF INDIA [REFERRED TO]
VIJAYAMMA VS. STATE OF KERALA [REFERRED TO]
RAHILA NAZEER VS. STATE OF KERALA [REFERRED TO]
STENNY ALEYAMMA SAJU VS. STATE OF KERALA AND OTHERS [REFERRED TO]
VISHNUJA VS. STATE OF KERALA [REFERRED TO]
ANITA ANTONY VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) The prayers in the afore captioned Writ Petition (Criminal) seeking for issuance of writs of certiorari and Habeas Corpus in relation to the impugned order of preventively detaining the detenu under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 are as follows:

(2.) Heard Sri.Nireesh Mathew, learned counsel appearing for the petitioner and Sri.K.A.Anas, learned Prosecutor appearing for the respondents.

(3.) The brief facts necessary for the disposal of this case are as follows.

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AFSAL L. S. Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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