REGENT COMPUTRONICS PVT. LTD.

P.Pushpavathy Appellant

V/S

INSPECTOR OF POLICE Respondents

Referred Judgements :-

TAYLOR VS. CHIEF CONSTABLE OF THAMES VALLEY [REFERRED TO]
RAM NARAYAN SINGH VS. STATE OF DELHI [REFERRED TO]
A K GOPALAN M M CHERIYAN VS. GOVERNMENT OF INDIA [REFERRED TO]
B RAMACHANDRA RAO VS. STATE OF ORISSA [REFERRED TO]
KANU SANYAL VS. DISTRICT MAGISTRATE DARJEELING [REFERRED TO]
CHARLES SOBRAJ VS. SUPUT CENTRAL JAIL TIHAR NEW DELHI [REFERRED TO]
MOHAMMAD YOUSUF RATHER VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
KADRA PEHADIYA VS. STATE OF BIHAR [REFERRED TO]
STATE OF TAMIL NADU VS. PARAMASIVA PANDIAN [REFERRED TO]
SARABJIT RICK SINGH VS. UNION OF INDIA [REFERRED TO]
SADHWI PRAGYNA SINGH THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed to call for the records of the first respondent in T-413/18/2011 dated 08.03.2011, quash the same and consequently direct the respondents to produce the body of the person, namely, Fr.Joseph Palanivel Jeyapaul, who is the brother of the petitioner, now lodged in Tihar Prison, New Delhi, before this Court and set him at liberty.

(2.) The case of the petitioner is as under :

(3.) The first respondent has filed a counter affidavit, stating as follows :

Click here to view full judgment.

P.PUSHPAVATHY Vs. MINISTRY OF EXTERNAL AFFAIRS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address