REGENT COMPUTRONICS PVT. LTD.

CHAMPION R. SANGMA Appellant

V/S

STATE OF MEGHALAYA Respondents

Referred Judgements :-

LIVERSIDGE VS. SIR JOHN ANDERSON [REFERRED TO]
STATE OF BOMBAY VS. ATAMA RAM SHRIDHAR VAIDYA [REFERRED TO]
ABDUL KARIM VS. STATE OF WEST BENGAL [REFERRED TO]
PANKAJ KUMAR CHAKRABARTY VS. STATE OF WEST BENGAL [REFERRED TO]
UDAI CHAND VS. SHANK AR LAL [REFERRED TO]
RATTAN SINGH SHINGARA SINGH S O TEJA SINGH VS. STATE OF PUNJAB [REFERRED TO]
VIJAY NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
AYYA ALIAS AYUB VS. STATE OF UTTAR PRADESH [REFERRED TO]
KAMLESHKUMAR ISHWARDAS PATEL UNION OF INDIA OTHERS UNION OF INDIA HANSABEN JAYANTILAL SHAH VS. UNION OF INDIA [REFERRED TO]
HUIDROM KONUNGJAO SINGH VS. STATE OF MANIPUR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. S Dey, learned counsel for the petitioner/detenue and Mr. S Sen Gupta, learned counsel for the respondents No.1-3.

(2.) By this writ petition, petitioner/detenue is assailing the detention order dated 30.01.2013 passed by the District Magistrate, West Garo Hills, Tura under Section 3 (1) of the Meghalaya Preventive Detention Act, 1995 (for short "the Act of 1995").

(3.) Two main grounds for assailing the impugned detention order are:-

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CHAMPION R. SANGMA Vs. STATE OF MEGHALAYA

Referred Judgements :-

JUDGEMENT

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