REGENT COMPUTRONICS PVT. LTD.

Sadiquabee Mohd. Usman Shaikh Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

BHIM SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
CHAIRMAN,RAILWAY BOARD AND OTHERS VS. CHANDRIMA DAS (MRS.) [REFERRED TO]
RAJEEV SHANKARLAL PARMAR VS. OFFCER-IN-CHARGE,POLICE STATION [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
BHIM SINGH MLA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
PEOPLES UNION FOR DEMOCRATIC RIGHTS VS. POLICE COMMISSIONER DELHI POLICE HEADQUARTERS [REFERRED TO]
SAHELI A WOMENS RESOURCES CENTRE VS. COMMISSIONER OF POLICE DELHI POLICE HEADQUARTERS [REFERRED TO]
BABAN KHANDU RAJPUT VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This Petition under Article 226 of the Constitution of India is fled by the wife of Mohd. Usman Mohd. Hanif Shaikh, the accused, for the following reliefs :-

(2.) The Petition arises in the backdrop of the following facts :

(3.) A report was fled by the Investigating Officer. As the record revealed that the Accused was remanded to judicial custody on 30 July 21 itself and yet the Accused was not lodged in the prison till 5 August 2021, the concerned investigation was directed to fle an affdavit, dealing with the allegations in the Petition.

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SADIQUABEE MOHD. USMAN SHAIKH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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