REGENT COMPUTRONICS PVT. LTD.

MOHD. SHAKIL KHAN Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SAYED ABULALA VS. UNION OF INDIA AND OTHERS [REFERRED TO]
RAJENDRAKUMAR NATVARLAL SHAH VS. STATE OF GUJARAT [REFERRED TO]
T A ABDUL RAHMAN VS. STATE OF KERALA [REFERRED TO]
ISSAC BABU VS. UNION OF INDIA [REFERRED TO]
KAMARUNNISSA BADHRUNNISSA SITHY AYSHA KAMARUNNISSA BADHRUNNISSA SITHY AYSHA VS. UNION OF INDIA [REFERRED TO]
JULIA JOSE MAVELY VS. UNION OF INDIA [REFERRED TO]
RAJAMMAL VS. STATE OF TAMIL NADU [REFERRED TO]
V C MOHAN VS. UNION OF INDIA [REFERRED TO]
D ANURADHA VS. JOINT SECRETARY [REFERRED TO]
SENTHAMILSELVI VS. STATE OF TAMIL NADU [REFERRED TO]
VINOD K. CHAWLA VS. UNION OF INDIA AND OTHERS [REFERRED TO]
ADISHWAR JAIN VS. UNION OF INDIA [REFERRED TO]
REKHA VS. STATE OF TAMIL NADU [REFERRED TO]
HARSHALA SANTOSH PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Respondents waive service. Matter is taken up for final hearing with the consent of parties.

(2.) By this Petition which is filed under Article 226 of the Constitution of India, Petitioner takes exception to the order of detention bearing No.PSA-1211/CR-53/SPL-3(A) dated 25/10/2011 passed by Respondent No.2 Detaining Authority.

(3.) Brief facts are as under:-

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MOHD SHAKIL KHAN Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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