(1.) These proceedings under Article 226 of the Constitution of India have been instituted by the detenue-Mohd. Sheebu @ Sheebu Chaudhary through his brother and next friend Mubarak Ahmad praying for issuing a writ of Habeas Corpus setting the detenue free from detention as directed by the District Magistrate, Sitapur by means of an order dtd. 8/3/2022 after quashing the same.
(2.) Heard Shri Sushil Kumar Singh, learned counsel for the petitioner, learned Additional Government Advocate representing the State-respondents and Ms. Pooja Singh, learned counsel representing the Union of India and perused the records available before us on this writ petition.
(3.) As observed above, the order impugned herein is dtd. 8/3/2022 passed by the District Magistrate, Sitapur (hereinafter referred to 'the detention order') whereby the detenue has been ordered to be detained in preventive detention at District Jail, Sitapur in terms of the provisions contained in Sec. 3(2) and 3(3) of the National Security Act, 1980 (hereinafter referred to as 'NSA').
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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