REGENT COMPUTRONICS PVT. LTD.

Katiman Yadav Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

BINOD YADAV VS. THE STATE OF BIHAR & ORS. [REFERRED]
REKHA VS. STATE OF TAMIL NADU TR. SEC. TO GOVT. & ANR. [REFERRED]
RAMESHWAR SHAW VS. DISTRICT MAGISTRATE BURDWAN [REFERRED]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED]
ASHA KESHAVRAO BHOSALE VS. UNION OF INDIA [REFERRED]
BINOD SINGH VS. DISTRICT MAGISTRATE DHANBAD BIHAR [REFERRED]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED]
KAMARUNNISSA BADHRUNNISSA SITHY AYSHA KAMARUNNISSA BADHRUNNISSA SITHY AYSHA VS. UNION OF INDIA [REFERRED]
AMRITLAL VS. UNION GOVERNMENT [REFERRED]
K VARADHARAJ VS. STATE OF TAMIL NADU [REFERRED]
RAJESH GULATI VS. GOVERNMENT OF NCT OF DELHI [REFERRED]
T V SARAVANAN ALIAS S A R PRASANA VENKATACHAARIAR CHATURVEDI VS. STATE [REFERRED]

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:

(3.) The facts giving rise to the present writ application lie in a very narrow compass. The petitioner while he was in jail custody in connection with some of the criminal cases, he was served with a show cause notice issued by the District Magistrate, Munger dated 15.2.2012 wherein on the basis of the recommendation sponsored by the Superintendent of Police, Munger as with regard to detaining the petitioner under the provisions of Bihar Control of Crimes Act (herein after referred to as 'the Act') he was asked to submit his show cause reply. The petitioner is said to have filed his show cause reply to the aforementioned show cause notice, whereafter the impugned order of detention had been passed by the District Magistrate, Munger on 27.3.2012 which reads as follows:

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KATIMAN YADAV Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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