REGENT COMPUTRONICS PVT. LTD.

Raveendran M.V. Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SREEJA JAYAPRAKASH V. DISTRICT COLLECTOR/DISTRICT MAGISTRATE [REFERRED TO]
ANITA ANTONY V. STATE OF KERALA [REFERRED TO]
RESHMA RAJ VS. STATE OF KERALA [REFERRED TO]
STENNY ALEYAMMA SAJU VS. STATE OF KERALA AND OTHERS [REFERRED TO]
SHAJITHA SUNEER VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) These matters are filed challenging the detention order.

(2.) It is appropriate to refer chronology of events leading to detention order. <IMG>JUDGEMENT_162_LAWS(KER)8_2023_1.jpg</IMG>

(3.) It is also appropriate to refer the crime in which detenue isinvolved: <FRM>JUDGEMENT_162_LAWS(KER)8_2023_1.html</FRM> WP(Crl).No.515/2023 <FRM>JUDGEMENT_162_LAWS(KER)8_2023_2.html</FRM>

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RAVEENDRAN M.V. Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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