(1.) This writ petition has been filed under Article 226 of the Constitution of India on 30.10.2018 by Smt. Neelam Yadav, who is the wife of detenu Krishna alias Kanhaiya Yadav, R/o H. No.135, Near Primary School, Gorabazar, Police Station Gorabazar, District Jabalpur (M.P.).
(2.) The petition has been filed to challenge the detention order No.14/NSA/RDM/2018, dated 11.10.2018 passed by Collector and District Magistrate, Jabalpur in exercise of power under clause 2 of Section 3 of National Security Act, 1980 (hereinafter referred to as "the Act of 1980"). By the aforesaid order the District Magistrate passed the order of detention of accused for the period of three months from the date of actual detention preventing him from acting in any manner prejudicial to the maintenance of public order.
(3.) It appears from the order that:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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