REGENT COMPUTRONICS PVT. LTD.

Abhishek Vinodsingh Thakur Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

UNION OF INDIA VS. NIRALA YADAV @ RAJA RAM YADAV @ DEEPAK YADAV [REFERRED TO]
RAKESH KUMAR PAUL VS. STATE OF ASSAM [REFERRED TO]
ACHPAL @ RAMSWAROOP & ANOTHER VS. STATE OF RAJASTHAN [REFERRED TO]
S.KASI VS. STATE THROUGH THE INSPECTOR OF POLICE SAMAYNALLUR POLICE STATION MADURAI DISTRICT [REFERRED TO]
M. RAVINDRAN VS. INTELLIGENCE OFFICER, DIRECTORATE OF REVENUE INTELLIGENCE [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
V. SENTHIL BALAJI VS. STATE REPRESENTED BY DEPUTY DIRECTOR [REFERRED TO]

JUDGEMENT

(1.) Present writ petition has been filed by invoking the constitutional powers of this Court under Articles 226 and 227 of the Constitutional of India read with inherent powers under Sec. 482 of the Code of Criminal Procedure ("Cr.P.C.", for short), for the following relief :-

(2.) In other words, it can be said that the petitioners are seeking Writ of Habeas Corpus.

(3.) Heard learned Advocate for the petitioners and learned APP for the respondent only.

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ABHISHEK VINODSINGH THAKUR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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