REGENT COMPUTRONICS PVT. LTD.

Manju Saud Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CESNOVIC VS. MINISTER OF IMMIGRATION [REFERRED TO]
ATTORNEY-GENERAL OF HONG KONG VS. NG YUEN SHIU [REFERRED TO]
KIOA V. MINISTER FOR IMMIGRATION [REFERRED TO]
WANIEWSKA VS. MINISTER FOR IMMIGRATION [REFERRED TO]
MINISTER FOR IMMIGRATION VS. TAVELI [REFERRED TO]
HAOUCHER VS. MINISTER FOR IMMIGRATION [REFERRED TO]
HASAN ALI RAIHANY VS. UNION OF INDIA AND OTHERS [REFERRED TO]
A K GOPALAN VS. STATE OF MADRAS OPPOSITE PARTY; UNION OF INDIA [REFERRED TO]
HANS MULLER OF NIIN?NL IIRG VS. SUPERINTCNDENT PRESIDENCY JAIL CALCUTTA [REFERRED TO]
HARADHAN SAHA MADAN LAL AGARWALA VS. STATE OF WEST BENGAL [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
LOUIS DE RAEDT B E GETTER S J GETTER VS. UNION OF INDIA [REFERRED TO]
SARBANADA SONOWAL VS. UNION OF INDIA [REFERRED TO]
SARBANANDA SONOWAL VS. UNION OF INDIA [REFERRED TO]
FRANK VITUS VS. NARCOTICS CONTROL BUREAU [REFERRED TO]

JUDGEMENT

(1.) "Bondage - though in a golden cage - remains bondage " The question involved in this Writ Petition centers around the personal liberty of a foreigner, who is alleged to have committed a crime in India. The question has to be addressed in the context of orders passed under the Foreigners Act, 1946 imposing restriction on the movement of the petitioners, dehors bail having been granted in their favour in the crime in question.

(2.) Brief facts:

(3.) Having regard to the significance and complexity of the issues involved in this Writ Petition, this Court appointed Sri. Jacob P.Alex, as Amicus Curiae.

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MANJU SAUD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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