REGENT COMPUTRONICS PVT. LTD.

BHAGAVAT SINGH Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

MUTHUSAMY V. UNION TERRITORY OF PONDICHERRY [REFERRED TO]
BAKTHAVATCHALAM V. STATE OF TAMIL NADU [REFERRED TO]
PRATAP MALIK V. STATE OF H.P. [REFERRED TO]
STATE OF W. B. V. MOHAMMED KHALID [REFERRED TO]
STATE OF KARNATAKA V. VEDANAYAGAM [REFERRED TO]
RAM NARAYAN SINGH VS. STATE OF DELHI [REFERRED TO]
CHULAM SARWAR VS. UNION OF INDIA [REFERRED TO]
BHIM SINGH MLA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
DELHI JUDICIAL SERVICE ASSOCIATION TIS HAZARI COURT VS. STATE OF GUJARAT [REFERRED TO]
STATE OF MAHARASHTRA VS. ABDUL HAMID HAJI MOHAMMED [REFERRED TO]
SANJAY DUTT VS. STATE [REFERRED TO]
MEERA NIRESHWALIA VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) H.C.P. No. 499 of 1997 has been filed by one Bhagavat Singh, a Law graduate who was undergoing apprenticeship, to issue a writ, order or direction in the nature of a writ of habeas corpus or any other appropriate writ, order of direction :-

(2.) This Court, on 27-5-1997 passed the following order :

(3.) When the matter came up before us, learned Additional Public Prosecutor for respondents 1 and 2 and Mr. P. Rajamanickam, learned Special Public Prosecutor appearing on behalf of the third respondent brought to our notice the above order and submitted that these habeas corpus petitions are not maintainable. Hence, we heard the arguments on all the sides regarding the maintainability of these petitions.

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BHAGAVAT SINGH AND Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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