REGENT COMPUTRONICS PVT. LTD.

MUKESH GARG Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
BABUL MITRA ALIAS ANIL MITRA VS. STATE OF WEST BENGAL [REFERRED TO]
RAM RANJAN CHATTERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
ASHADEVL WIFE OF GOPAL GHERMAL MEHTA DETENU VS. K SHIVRAJ ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF GUJARAT [REFERRED TO]
AJAY DIXTT VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHARAD KUMAR TYAGI VS. STATE OF UTTAR PRADESH [REFERRED TO]
ADDITIONAL SECRETARY TO THE GOVERNMENT OF INDIA VS. ALKA SUBHASH GADIA [REFERRED TO]
KAMLABAI VS. COMMISSIONER OF POLICE NAGPUR [REFERRED TO]
STATE OF MANIPUR VS. SANASAM ONGBI [REFERRED TO]
VINAYAK RAMCHANDRA SAKHALKAR VS. D RAMCHANDRAN COMMISSIONER OF POLICE THANE [REFERRED TO]

JUDGEMENT

(1.) It is informed by learned Government Advocate that in pursuance to undertaking given by the petitioner on 28/09/2018, he has surrendered at 01PM today and is being taken in custody.

(2.) With the consent of learned counsel for the parties, the matter is instantly taken up for hearing.

(3.) Petitioner takes exception to an order passed by the District Magistrate, District Bhind on 09/04/2018 in purported exercise of his powers under sub-section (3) of Section 3 of the National Security Act, 1980, directing for the detention of the petitioner under sub-section (2) of Section 3 of 1980 Act to prevent him from acting in any manner prejudicial to the maintenance of public order.

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MUKESH GARG Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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