REGENT COMPUTRONICS PVT. LTD.

Anil Baburao Baile Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SANJEEV COKE MANUFACTURING CO. VS. M/S. BHARAT COKING COAL LTD. AND ANR. [REFERRED TO]
DR. D. C. WADHWA AND ORS. VS. STATE OF BIHAR AND ORS. [REFERRED TO]
I.T.C. BHADRACHALAM PAPERBOARDS AND ANR. V. MANDAL REVENUE OFFICER,A.P. AND ORS. [REFERRED TO]
MANEKA GANDHI V. UNION OF INDIA AND ORS. [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. K JAYARAMAN [REFERRED TO]
M KARUNANIDHI VS. UNION OF INDIA [REFERRED TO]
R K GARG R K KARANJIA MADHU MEHTA P K SOI S S BEDI VS. UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA [REFERRED TO]
A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED TO]
ADDITIONAL SECRETARY TO THE GOVERNMENT OF INDIA VS. ALKA SUBHASH GADIA [REFERRED TO]
INDIAN ALUMINIUM CO VS. STATE OF KERALA [REFERRED TO]
STATE OF WEST BENGAL VS. MADAN MOHAN GHOSH [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
J AND K NATIONAL PANTHERS PARTY VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India, the Petitioner has prayed for an appropriate writ and/or directions to declare the Unlawful Activities (Prevention) Act, 1967 (for short, "UAPA") and Sec. 124-A of the Indian Penal Code (for short, " IPC ") as ultra virus and unconstitutional. The Petitioner has also prayed for an appropriate writ and/or directions for quashing and setting aside the Notice dated 10 th July 2020, issued by the National Investigation Agency (for short, "the NIA") i.e. Respondent No.5 herein.

(2.) OVERVIEW :

(3.) Heard Mr. Prakash Ambedkar, learned counsel for the Petitioner, Mr. Devang Vyas, the former Additional Solicitor General of India and thereafter Mr. Anil Singh, the present Additional Solicitor General of India represents the Respondent Nos. 1 to 5. Mr. A. S. Shalgaonkar, learned APP alongwith Mr. Ajay Patil learned APP represents the Respondent No.6-State.

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ANIL BABURAO BAILE Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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