(1.) Heard Shri Daya Shankar Mishra, learned Senior Advocate, assisted by Shri Chandrakesh Mishra and Shri Abhishek Mishra Advocates, learned counsel appearing for the petitioner, Shri Patanjali Mishra and Sri Satyendra Tiwari, learned Additional Government Advocate for the State-respondents (1) Superintendent, District Jail, Azamgarh, (2) District Magistrate, Azamgarh and (3) State of Uttar Pradesh and Mr. Kameshwar Singh, learned counsel representing Central Government.
(2.) Pleadings between the contesting parties were exchanged and the matter is ripe for final submissions.
(3.) After hearing the counsels for the contesting parties on the earlier occasion on 21/4/2023, the Court has allowed the petition, directing the authorities to release the petitioner forthwith, if not wanted in any other case, though detailed judgment would follow. The operative portion of our order reads thus :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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