REGENT COMPUTRONICS PVT. LTD.

RAMNARAYAN Appellant

V/S

STATE OF MADHYA PRADESH, BHOPAL Respondents

Referred Judgements :-

N B KHARE VS. STATE OF DELHI [REFERRED TO]
CHINTAMANRAO VS. STATE OF MADHYA PRADESH [REFERRED TO]
VIRENDRA K NARENDRA VS. STATE OF PUNJAB [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
V K CHINNASWAMY NAICKER VS. STATE OF MADRAS [REFERRED TO]
M S M SHARMA VS. KRISHNA SINHA [REFERRED TO]
HAMDARD DAWAKHANA KALIPADA DEB LAKSHMAN SHRIPATI LTPURE ALIAS LAKSHMAN SHRI PATI IMPORE A B CHOUDHRI VS. UNION OF INDIA [REFERRED TO]
SUPERINTENDENT CENTRAL PRISON FATEHGARH VS. RAM MANOHAR LOHIA [REFERRED TO]
SAKAL PAPERS PRIVATE LIMITED B N SARPOTDAR SHANTILAL HARJIVAN SHAH PRINTERS MYSORE PRIVATE LIMITED LABCHAND B N SARPOTDAR FIRM "TAMIL NADU AND D S POTNIS INTERVENERS VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution and also under Section 12 (5) of the M. P. Public Security Act, 1959, (hereinafter called the Act ).

(2.) "swadesh" is a daily newspaper printed at and published from Indore. Shree rewa Prakashan Ltd. (petitioner No. 3) is the owner, printer and publisher of the paper. Ramnarayan (petitioner No. 1) is the Chairman of the Board of Directors and Hiralal (Petitioner No. 2) is a member of the Board of Directors.

(3.) COMMUNAL disturbances broke out in Indore in early June 1969.

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RAMNARAYAN Vs. STATE OF MADHYA PRADESH BHOPAL

Referred Judgements :-

JUDGEMENT

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