REGENT COMPUTRONICS PVT. LTD.

LACCHI ALIAS LAXMINARAYAN Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

JUDGEMENT

(1.) This is a petition for a writ of habeas corpus under Article 226 of the Constitution.

(2.) The petitioner carries on the. business of embroidery at Naya Sarafa, Lashkar, Gwalior. On 29-10-1974, the District Magistrate, Gwalior, passed an order of detention against tbe petitioner under Sub-clause (ii) of Clause (a) of Sub-section (1) of Section 3 of the Maintenance of Internal Security Act, 1971 (hereinafter referred to as 'the Act') vide An-nexnre P-1. On 29-10-74, the petitioner was furnished with the grounds of detention vide Annexure P-2, He submitted a representation against the order of detention to the Government. Thereupon, the case of the petitioner was referred to the Advisory Board. The Board approved the order of detention and, after considering the report of the Advisory Board, the State Government confirmed the order of detention. So far, the facts are not in dispute.

(3.) The petitioner has challenged the order of detention on a number of grounds in this petition and has prayed that the order be quashed and the petitioner be set at liberty.

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LACCHI ALIAS LAXMINARAYAN Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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