REGENT COMPUTRONICS PVT. LTD.

Shankarbhai Dhirubhai Vaghela Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
PUSHKAR MUKHERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
ASHADEVL WIFE OF GOPAL GHERMAL MEHTA DETENU VS. K SHIVRAJ ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF GUJARAT [REFERRED TO]
VIJAY NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
MUNAGALA YADAMMA VS. STATE OF A P [REFERRED TO]
K. NAGESWARA NAIDU VS. COLLECTOR AND DISTRICT MAGISTRATE KADAPA [REFERRED TO]
VIJAY ALIAS BALLU BHARATBHAI RAMANBHAI PATNI VS. STATE OF GUJARAT [REFERRED TO]
MALLADA K SRI RAM VS. STATE OF TELANGANA [REFERRED TO]
SUSHANTA KUMAR BANIK VS. STATE OF TRIPURA [REFERRED TO]

JUDGEMENT

(1.) Draft amendment is allowed in terms of the draft. The same shall be carried out forthwith.

(2.) Heard the learned advocates appearing for the respective parties.

(3.) The present petition is directed against the order of detention dtd. 31/3/2023 passed by the respondent - detaining authority in exercise of powers conferred under Sec. 3(1) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner-detenu as defined under Sec. 2(c) of the Act.

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SHANKARBHAI DHIRUBHAI VAGHELA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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