REGENT COMPUTRONICS PVT. LTD.

Sureshbhai Mangaji Padhiyar Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
SEBASTIAN M HONGRAY VS. UNION OF INDIA [REFERRED TO]
BHIM SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF MAHARASHTRA VS. RAVIKANT S PATIL [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
RASIKLAL VS. KISORE [REFERRED TO]
JUSTICE K.S. PUTTASWAMY (READ.) VS. UNION OF INDIA & ORS. [REFERRED TO]

JUDGEMENT

(1.) This is a petition preferred under Article 226 of the Constitution of India by the applicant, who seeks issuance writ of habeas corpus or another appropriate writ for obtaining the custody of his son Falgun, who is illegally confined and detained by respondent No.5, who happened to be the Police Inspector of Meghaninagar police station.

(2.) Facts in nutshell are presented in the following factual background:

(3.) This Court on 30/7/2020 passed the following order:

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SURESHBHAI MANGAJI PADHIYAR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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