REGENT COMPUTRONICS PVT. LTD.

Ku. Akansha Rajawat Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

MUSTAKMIYA JABBARMIYA SHAIKH V. M.M. MEHTA,COMMISSIONER OF POLICE & ORS. [REFERRED TO]
BRIJ BHUSHAN VS. STATE OF DELHI [REFERRED TO]
ROMESH THAPPAR VS. STATE OF MADRAS [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
ARUN GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
PIYUSH KANTILAL MEHTA VS. COMMISSIONER OF POLICE AHMEDABAD CITY [REFERRED TO]
R KALAVATHI VS. STATE OF TAMILNADU [REFERRED TO]
K K SARAVANA BABU VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Petitioner being the daughter of Ramkaran Singh has filed this petition seeking writ of habeas corpus along with implied writ of certiorary for quashment of the order of preventive detention passed against her father Ramkaran on 24.11.2018 (Annexure P-1) by District Magistrate, Bhind (M.P.).

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) Pertinently it is informed by rival parties that petitioner has been arrested on 30.11.2019.

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KU. AKANSHA RAJAWAT Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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