REGENT COMPUTRONICS PVT. LTD.

Krushna Shrawan Shinde Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

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]
SADHU ROY VS. STATE OF WEST BENGAL [REFERRED TO]
HEMLATA KANTILAL SHAH VS. STATE OF MAHARASHTRA [REFERRED TO]
P U IQBAL VS. UNION OF INDIA [REFERRED TO]
PRADEEP NILKANTH PATURKAR VS. S RAMAMURTHI [REFERRED TO]
MUSTAKMIYA JABBARMIYA SHAIKH VS. M M MEHTA COMMISSIONER OF POLICE [REFERRED TO]
PHULWARI JAGDAMBAPRASAD PATHAK VS. R H MENDONCA [REFERRED TO]
REKHA VS. STATE OF TAMIL NADU [REFERRED TO]
G REDDEIAH VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
KHAJA BILAL AHMED VS. STATE OF TELANGANA [REFERRED TO]
AMEENA BEGUM VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) Heard learned Advocate Ms. Tanvi V. Jadhav for the petitioner and learned APP Mr. A. R. Kale 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. 7/11/2024 passed by respondent No.2 bearing No.2024/DC/MAG-3/WS-429 and approval order dtd. 14/11/2024 as well as confirmation order dtd. 7/1/2025 passed by respondent No.1, by invoking the powers of this Court under Article 226 of the Constitution of India.

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KRUSHNA SHRAWAN SHINDE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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