REGENT COMPUTRONICS PVT. LTD.

Amar Balu Bhosale Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MALLADA K. SRI RAM V. STATE OF TELANGANA [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
PUSHKAR MUKHERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
KANU BISWAS VS. STATE OF WEST BENGAL [REFERRED TO]
HARADHAN SAHA MADAN LAL AGARWALA VS. STATE OF WEST BENGAL [REFERRED TO]
HEMLATA KANTILAL SHAH VS. STATE OF MAHARASHTRA [REFERRED TO]
MUSTAKMIYA JABBARMIYA SHAIKH VS. M M MEHTA COMMISSIONER OF POLICE [REFERRED TO]
PHULWARI JAGDAMBAPRASAD PATHAK VS. R H MENDONCA [REFERRED TO]
BANKA SNEHA SHEELA VS. STATE OF TELANGANA [REFERRED TO]
SHAIK NAZNEEN VS. STATE OF TELANGANA [REFERRED TO]
AMEENA BEGUM VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) Heard learned Advocate Ms. Sunita G. Sonawane for the petitioner and learned APP Ms. Rashmi P. Gour for respondents - State.

(2.) Rule. Rule made returnable forthwith. The petition is heard finally with the consent of the learned Advocates for the parties.

(3.) The petitioner challenges the detention order dtd. 21/2/2025 bearing No.DC/Desk-9C1/195/2025 passed by respondent No.2 as well as the approval order dtd. 3/3/2025 and the confirmation order dtd. 9/4/2025 passed by respondent No.1, by invoking the powers of this Court under Article 226 of the Constitution of India.

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AMAR BALU BHOSALE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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