REGENT COMPUTRONICS PVT. LTD.

Ratnamala Mukund Balkhande Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ELIZABETH RANIBHAI PRABHUDAS GAIKWAD VS.THE STATE OF MAHARASHTRA [REFERRED TO]
SUNIL PANDHARINATH DHOTRE VS.THE COMMISSIONER OF POLICE,NASHIK [REFERRED TO]
LAKHAN KISAN TUSAMBAD VS.DISTRICT MAGISTRATE,BEED [REFERRED TO]
ABDUL SATHAR IBRAHIM MANIK IBRAHIM SHAREEF M MADHAFUSHI VS. UNION OF INDIA [REFERRED TO]
PARAS RAMPRASAD SAHU VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) The detenu has been preventively detained vide order dtd. 4/9/2021 passed by respondent No.3, which has been confirmed by the State. These orders are under challenge in this petition.

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RATNAMALA MUKUND BALKHANDE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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