REGENT COMPUTRONICS PVT. LTD.

SUHAIL AHMAD DAR Appellant

V/S

STATE OF JAMMU AND KASHMIR Respondents

Referred Judgements :-

MRS.NUTAN J. PATEL VS. S.V. PRASAD AND ANOTHER [REFERRED TO]
SYED AASIYA INDRABI VERSUS STATE OF JAMMU AND KASHMIR AND OTHERS [REFERRED TO]
CHAJU RAM VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
MOHAMMAD YOUSUF RATHER VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
DHANANJOY DAS VS. DISTRICT MAGISTRATE DARRANG [REFERRED TO]
KAMLESHKUMAR ISHWARDAS PATEL UNION OF INDIA OTHERS UNION OF INDIA HANSABEN JAYANTILAL SHAH VS. UNION OF INDIA [REFERRED TO]
SOPHIA GULAM MOHAMMAD BHAM VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SANTOSH SHANKAR ACHARYA [REFERRED TO]
UNION OF INDIA VS. RANU BHANDARI [REFERRED TO]
THAHIRA HARIS VS. GOVERNMENT OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) CHALLENGE to order No.05/DMK/PSA/11 dated 28.04.2011, of District Magistrate, Kulgam respondent No.2 herein, whereby one Shri Suhail Ahmad Dar son of Bashir Ahmad Dar resident of Redwani Bala Tehsil and District Kulgam (herein after referred to as detenue) has been placed under preventive detention must succeed for the following reasons:-

(2.) THE respondents, in view of quashment of detention order, are stripped of any authority to detain the detenue under order No.05/ DMK/PSA/11 dated 28.04.2011. Resultantly, the respondents are directed to release the detenue from preventive detention, ordered vide order No. 05/DMK/PSA/11 dated 28.04.2011. Detention record be returned to the counsel for respondents. Disposed of.

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SUHAIL AHMAD DAR Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

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