(1.) All these three petitions involve common question of law though on differing factual matrix and therefore, are being decided by this common order.
(2.) In all the three petitions, petitioners have been detained pursuant to impugned orders of preventive detention passed on 23/09/2019 by the District Magistrate, Bhind (for brevity 'DM') under the National Security Act, 1980 (for brevity 'the 1980 Act).
(3.) The reason assigned for exercising the extraordinary power of preventive detention is the seizure of synthetic milk and milk products which are harmful for human consumption from the premises owned by the petitioners which has caused or shall cause in future wide-spread damage to the health and lives of innumerable members of the public, majority of whom consume synthetic milk and its products under the impression that they are pure.
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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