REGENT COMPUTRONICS PVT. LTD.

LACHIT BORDOLOI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

JAGDISH PRASAD VS. STATE OF BIHAR [REFERRED TO]
JAI SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
ASLAM AHMED ZAHIRE AHMED SHAIK VS. UNION OF INDIA [REFERRED TO]
RAJESH VASHDEV ADNANI VS. STATE OF MAHARASHTRA [REFERRED TO]
PRANAB BORA ALIAS SWAPNIL DEKA RAJA VS. STATE OF ASSAM [REFERRED TO]
PURNA BORA ALIAS DILIP BORA ALIAS BABU ALIAS LARA ALIAS KAMANDU VS. STATE OF ASSAM [REFERRED TO]
PHUKANDAIMARY ALIAS FUNGJARANG VS. STATE OF ASSAM [REFERRED TO]
LALA PAITE VS. STATE OF MANIPUR [REFERRED TO]
LIPIKA ROY VS. STATE OF ASSAM [REFERRED TO]
TOIJAM VS. STATE OF MANIPUR [REFERRED TO]
YUMNAM BROJEN SINGH VS. DISTRICT MAGISTRATE BISHNUPUR [REFERRED TO]
KSHETRIMAYUM PRAKASH SINGH ALIAS PAKA VS. DISTRICT MAGISTRATE IMPHAL WEST DISTRICT LAMPHELPAT [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. B.K. Mahajan, Mr. A. Choudhury, Mr. R. Ali, Mr. P.K. Das and Mr. N.J. Das, learned counsel representing the petitioner as well as Mr. P.S. Deka and R.K. Adhikary, learned State Counsel on behalf of the State of Assam/respondents No. 2 to 5 as well as Mr. D. Choudhury, learned Central Government Counsel (for short, 'the C.G.C.') for the Union of India.

(2.) The legality and correctness of the detention order dated 29.3.08 issued by the District Magistrate, Kamrup Metropolitan District, Guwahati in exercise of power conferred upon him under Section 3(2) of the National Security Act, 1980 (for short, 'the Act') detaining the petitioner/detenu (hereinafter referred to as 'the detenu') have been assailed in this Habeas Corpus Petition preferred by the detenu.

(3.) The order dated 29.3.2008 reads as under :- <FRM>KT_677_GAULT4_2008.htm</FRM>

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LACHIT BORDOLOI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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