REGENT COMPUTRONICS PVT. LTD.

Parthibarajan Appellant

V/S

The Principal Secretary to Government Respondents

Referred Judgements :-

UDHYA RANI V. THE COMMISSIONER OF POLICE,CHENNAI [REFERRED TO]
PUSHPADEVI M JATIA PUSHPADEVI JATIA VS. M L WADHAWAN ADDITIONAL SECRETARY GOVERNMENT OF INDIA:UNION OF INDIA [REFERRED TO]
ADDITIONAL SECRETARY TO THE GOVERNMENT OF INDIA VS. ALKA SUBHASH GADIA [REFERRED TO]
UNION OF INDIA VS. ARVIND SHERGILL [REFERRED TO]
KIRTI KUMAR NIRULA VS. STATE OF MAHARASHTRA [REFERRED TO]
SUBRAMANIAN VS. STATE OF TAMIL NADU [REFERRED TO]
M NATESAN VS. STATE OF TAMIL NADU [REFERRED TO]
J RAJADURAI ALIAS RAJA ALIAS CHETTYRAJA VS. SECRETARY TO GOVERNMENT [REFERRED TO]
V JAGADEESKUMAR VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) THE petitioner, who is the brother of the detenu, namely, Moorthy alias Uthiramoorthy, branded as 'Goonda' in M.H.S. Confdl No. 34/2014, dated 07.06.2014 by the District Collector and District Magistrate, Tirunelveli District, has sought for a writ of Habeas Corpus Petition.

(2.) BRIEF averments made in the petition as well as the contentions put forth on behalf of the petitioner by the counsel for the petitioner are as follows: - -

(3.) THIS Court perused the materials available on record and based upon the submissions on both sides, the following points arise for consideration; -

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PARTHIBARAJAN Vs. THE PRINCIPAL SECRETARY TO GOVERNMENT

Referred Judgements :-

JUDGEMENT

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