REGENT COMPUTRONICS PVT. LTD.

Uppalapati Srihari Appellant

V/S

State Of A. P. Respondents

Referred Judgements :-

A. SHANTHI VS. GOVT. OF T.N. [REFERRED TO]
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]
ABDUL AZIZ VS. DISTRICT MAGISTRATE BURDWAN [REFERRED TO]
DEBU MAHATO VS. STATE OF WEST BENGAL [REFERRED TO]
BIRAM CHAND VS. STATE OF UTTAR PRADESH [REFERRED TO]
HARADHAN SAHA MADAN LAL AGARWALA VS. STATE OF WEST BENGAL [REFERRED TO]
RAMESH YADAV VS. DISTRICT MAGISTRATE ETAH [REFERRED TO]
KAMARUNNISSA BADHRUNNISSA SITHY AYSHA KAMARUNNISSA BADHRUNNISSA SITHY AYSHA VS. UNION OF INDIA [REFERRED TO]
K VARADHARAJ VS. STATE OF TAMIL NADU [REFERRED TO]
RAJESH GULATI VS. GOVERNMENT OF NCT OF DELHI [REFERRED TO]
T V SARAVANAN ALIAS S A R PRASANA VENKATACHAARIAR CHATURVEDI VS. STATE [REFERRED TO]
IBRAHIM NAZEER VS. STATE OF TAMIL NADU [REFERRED TO]
A GEETHA VS. STATE OF TAMIL NADU [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 Prudvi Raju Mudunuri, learned counsel appearing for the Petitioner and learned Additional Advocate General for Respondents.

(2.) The detenue in the present case is said to have been arrayed as an accused in the following cases:-

(3.) The detenue had been granted bail in four of the above eight cases. At that stage, the 3rd Respondent had issued an order of detention dtd. 15/3/2024 in Roc.No.M1(Ndd.PS)/486139/2024 detaining the detenue in Central Prison, Rajamahendravaram. The same was approved vide G.O.Rt.No.775, dtd. 25/4/2024 issued by the 1st Respondent.

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UPPALAPATI SRIHARI Vs. STATE OF A. P.

Referred Judgements :-

JUDGEMENT

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