REGENT COMPUTRONICS PVT. LTD.

KAVIYARASU Appellant

V/S

DIRECTOR GENERAL OF POLICE, CHENNAI Respondents

Referred Judgements :-

JAINENDRA SINGH VS. STATE OF U P TR PRINL.SEC HOME [REFERRED TO]
DEPUTY INSPECTOR GENERAL OF POLICE VS. S. SAMUTHIRAM [REFERRED TO]
COMMISSIONER OF POLICE, NEW DELHI VS. MEHAR SINGH [REFERRED TO]
AVTAR SINGH VS. UNION OF INDIA [REFERRED TO]
UNION TERRITORY, CHANDIGARH VS. PRADEEP KUMAR [REFERRED TO]
STATE OF MADHYA PRADESH AND OTHERS VS. ABHIJIT SINGH PAWAR [REFERRED TO]

JUDGEMENT

(1.) This In-House appeal is preferred against the order passed in W.P.No.21989 of 2017, dated 22.8.2017 dismissing the writ petition instituted by the appellant.

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

(3.) The learned Judge relied on the judgment of the Larger Bench of Three Judges of the Hon'ble Supreme Court in the case of AVTAR SINGH VS. UNION OF INDIA, 2016 8 SCC 471.

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KAVIYARASU Vs. DIRECTOR GENERAL OF POLICE, CHENNAI

Referred Judgements :-

JUDGEMENT

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