REGENT COMPUTRONICS PVT. LTD.

RAHUL Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

A K GOPALAN VS. STATE OF MADRAS OPPOSITE PARTY; UNION OF INDIA [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
PUSHKAR MUKHERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
JOHN MARTIN VS. STATE OF WEST BENGAL [REFERRED TO]
MUSTAKMIYA JABBARMIYA SHAIKH VS. M M MEHTA COMMISSIONER OF POLICE [REFERRED TO]
AMANULLA KHAN KUDEATALLA KHAN PATHAN VS. STATE OF GUJARAT [REFERRED TO]
DARPAN KUMAR SHARMA VS. STATE OF TAMIL NADU [REFERRED TO]
SUBRAMANIAN VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) This petition is preferred seeking following prayers:

(2.) This petition is under Article 226 of the Constitution of India where the challenge is made to the order dated 01.08.2020 passed by the respondent no.2 in exercise of the powers under Subsection (1) of Section 3 of the Gujarat Prohibition of Antisocial Activities, 1985(hereinafter referred to as PASA).

(3.) He is presently at Surat Central Jail and has chosen to approach this Court by way of present petition essentially on the ground that there is a complete violation of basic requirement of PASA Act and order has been passed in stereotyped manner.

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RAHUL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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