REGENT COMPUTRONICS PVT. LTD.

Taufiq Ismail Shaikh Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MALLADA K. SRI RAM VS. 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. Shubham D. Jayabhar for the petitioner and learned APP Mr. A. M. Phule for the 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. 6/2/2025 bearing No.2025/DC/MAG-3/CR-6 passed by respondent No.2 as well as the approval order dtd. 14/2/2025 and the confirmation order dtd. 28/4/2025 passed by respondent No.1, by invoking the powers of this Court under Article 226 of the Constitution of India.

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TAUFIQ ISMAIL SHAIKH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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