REGENT COMPUTRONICS PVT. LTD.

Shaik Shamsunniasa Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

MAKHAN SINGH TARSIKKA VS. STATE OF PUNJAB [REFERRED TO]
RAMESHWAR SHAW VS. DISTRICT MAGISTRATE BURDWAN [REFERRED TO]
BORJAHAN GOREY VS. STATE OF WEST BENGAL [REFERRED TO]
ASHIM KUMAR RAY VS. STATE OF WEST BENGAL [REFERRED TO]
HARADHAN SAHA MADAN LAL AGARWALA VS. STATE OF WEST BENGAL [REFERRED TO]
T V SARAVANAN ALIAS S A R PRASANA VENKATACHAARIAR CHATURVEDI VS. STATE [REFERRED TO]
REKHA VS. STATE OF TAMIL NADU [REFERRED TO]
CHAMPION R. SANGMA VS. STATE OF MEGHALAYA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Manikanta Thota, learned counsel appearing for the petitioner and learned Advocate General appearing on behalf of the respondents.

(2.) The detenue was named as an accused in four criminal cases, whose details are given below: <IMG>JUDGEMENT_82_LAWS(APH)7_2024_1.JPG</IMG>

(3.) He was arrested in all the above four cases on 29/6/2023. While he was in judicial custody, an order of detention, dtd. 14/7/2023, was passed by the 2nd respondent. This was approved by the 1st respondent on 25/7/2023 and subsequently confirmed, on 19/9/2023, after receiving the recommendations of the Advisory Committee.

Click here to view full judgment.

SHAIK SHAMSUNNIASA Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address