REGENT COMPUTRONICS PVT. LTD.

Zainab Fatimarubi Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

MANILAL CHATTERJEE VS. STATE OF W.B. [REFERRED TO]
MARKENDEY AND OTHERS VS. STATE AND ANOTHER [REFERRED TO]
BHIM SINGH VS. STATE OF JANDK [REFERRED TO]
BAL MUKUND JAISWAL VS. SUPERINTENDENT,DISTRICT JAIL,VARANASI AND ANOTHER [REFERRED TO]
SUNITA DEVI VS. STATE OF BIHAR AND ANOTHER [REFERRED TO]
SAURABAH KUMAR VS. JAILOR,KONEILA JAIL [REFERRED TO]
SANDAL SINGH VS. DISTRICT MAGISTRATE AND SUPERINTENDENT,DEHRADUN [REFERRED TO]
TALIB HUSSAIN VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SAPMAWIA VS. DEPUTY COMMISSIONER AIJAL [REFERRED TO]
B RAMACHANDRA RAO VS. STATE OF ORISSA [REFERRED TO]
KANU SANYAL VS. DISTRICT MAGISTRATE DARJEELING [REFERRED TO]
SUN II BATRA II VS. DELHI ADMINISTRATION [REFERRED TO]
NIRANJAN SINGH VS. PRABHAKAR RAJARAM KHAROTE [REFERRED TO]
RAM JETHMALANI GAJINDER SINGH CHEEMA VS. UNION OF INDIA [REFERRED TO]
COMPETENT AUTHORITY AHMEDABAD VS. AMRITLAL CHANDMAL JAIN [REFERRED TO]
KARIMABEN K BAGAD VS. STATE OF GUJARAT [REFERRED TO]
NIRMAL JEET KAUR VS. STATE OF MADHYA PRADESH [REFERRED TO]
ZAHIR AHMAD VS. GANGA PRASAD A S D M BALLIA [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF U P [REFERRED TO]
UDAYBHAN SHUKI VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANUBHAI RATILAL PATEL TR. USHABEN VS. STATE OF GUJARAT [REFERRED TO]
CHANDRA DEV RAM YADAV VS. STATE OF U.P. [REFERRED TO]
HOME SECRETARY (PRISON) & ORS. VS. H. NILOFER NISHA [REFERRED TO]
RACHNA VS. STATE OF U. P. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri D.S. Mishra, learned Senior Counsel for the petitioners assisted by Abhishek Kumar Mishra, Sri Ravindra Sharma, Sri Sadab Ali, Sri Ravindra Sharma and Sri Vijay Mishra, learned counsels and Sri Manish Goyal, learned Additional Advocate General assisted by Sri A.K. Sand, learned AGA-I for the State-respondents.

(2.) We have heard learned counsel for the parties at length on preliminary objection that present petition is no longer maintainable as admittedly the petitioners have been released on personal bonds and they are not in illegal detention and in such case the petition has become infructuous.

(3.) Per contra, learned Senior Counsel for the petitioners disputed the same and submitted that even if petitioners are not in physical custody, the petition is still maintainable and has not been rendered infructuous as their movements are restricted due to personal bonds executed by them for their release.

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ZAINAB FATIMARUBI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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