(1.) Rule. Rule made returnable forthwith. With the consent of all the parties, the petition is taken up for final hearing and final disposal at the stage of admission itself.
(2.) The Petitioner who is the original detenue has preferred this writ petition challenging the detention order dtd. 18/7/2024 bearing No.Dandapra/KAVI/MPDA/22/2024 passed by respondent No.2.
(3.) The facts leading for filing of the present petition can be summarized in brief is that on the date of detention order, the petitioner was already in judicial custody in connection with C.R. No. 140 of 2024, registered with M.I.D.C. Police Station, Jalgaon and continued to remand in such custody for many months thereafter. The order of detention though passed on 18/7/2024, was not served upon the petitioner immediately. The detention order came to be served upon the petitioner only after he was released on bail on 23/5/2025, that was nearly after 11 months later. The petitioner, therefore, raises a grievance that the authorities though fully aware about the petitioner is in jail, have failed to serve the order upon him in the jail and held back the said order till the moment, he came out of the custody, so that they can immediately take him back in the custody on the basis of the said preventive detention.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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