REGENT COMPUTRONICS PVT. LTD.

RAJESH, HANUMANPRASAD PANDE Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAJESH BABURAO MUDHALE VS. M.N.SINGH [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
ARUN GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
PRADEEP NILKANTH PATURKAR VS. S RAMAMURTHI [REFERRED TO]
COMMISSIONER OF POLICE VS. C ANITA [REFERRED TO]
NOOR ALAM NAIMULLA KHAN VS. M N SINGH COMMISSIONER OF POLICE [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule. Returnable forthwith. Heard finally with the consent of the parties.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner challenges the detention order dated 11.7.2006 passed by Respondent No.2 namely the District Magistrate, Yavatmal.

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RAJESH HANUMANPRASAD PANDE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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