REGENT COMPUTRONICS PVT. LTD.

Poonam Kushwaha Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

GREENE VS. HOME SECRETARY [REFERRED TO]
SELVARAJ VS. THE STATE,REP. BY THE SUPERINTENDENT OF POLICE,NAGAPATTINAM DISTRICT [REFERRED TO]
KANU SANYAL VS. DISTRICT MAGISTRATE DARJEELING [REFERRED TO]
UNION OF INDIA VS. YUMNAM ANAND M ALIAS BOCHA ALIAS KORA ALIAS SURAJ [REFERRED TO]
BHAGWAN DASS VS. STATE NCT OF DELHI [REFERRED TO]
JAI DURGA ENTERPEISES VS. STATE OF U P [REFERRED TO]
SULOCHAM BAI VS. STATE OF MP [REFERRED TO]
MANOHAR LAL SHARMA VS. PRINCIPAL SECRETARY [REFERRED TO]
HOME SECRETARY (PRISON) & ORS. VS. H. NILOFER NISHA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Manish Dwivedi, learned counsel for the petitioner as well as Sri Ghanshyam Kumar and Sri Mohd. Afzal, learned counsels appearing for the State and perused the records of the case.

(2.) At the outset, learned A.G.A. has raised strong preliminary objection with regard to the maintainibility of the present Habeas Corpus petition and floated certain arguments against this petition, which would be considered in the later part of the judgment.

(3.) From the petition, Sri Dwivedi, learned counsel for the petitioner has sought following prayer mentioned hereinbelow viz:-

Click here to view full judgment.

POONAM KUSHWAHA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address