REGENT COMPUTRONICS PVT. LTD.

Bhushan Raghunath Sapkale Appellant

V/S

District Magistrate, Jalgaon 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 Mr. Rupesh Jaiswal holding for learned Advocate Ms. Jayshree Tripati for the petitioner and learned APP Mrs. P. R. Bharaswadkar 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. 27/9/2024 bearing No.Dandapra/KAVI/MPDA/38/2024 passed by respondent No.1 as well as the approval order dtd. 8/10/2024 and the confirmation order dtd. 18/12/2024 passed by respondent No.2, by invoking the powers of this Court under Article 226 of the Constitution of India.

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BHUSHAN RAGHUNATH SAPKALE Vs. DISTRICT MAGISTRATE, JALGAON

Referred Judgements :-

JUDGEMENT

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