REGENT COMPUTRONICS PVT. LTD.

ARSHAD AHMAD PARRAY Appellant

V/S

STATE OF JANDK Respondents

Referred Judgements :-

MEHRUNISSA VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHINUDDIN ALIAS MOIN MASTER VS. DISTRICT MAGISTRATE BEED [REFERRED TO]
M AHAMEDKUTTY VS. UNION OF INDIA [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
SOPHIA GULAM MOHAMMAD BHAM VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. RANU BHANDARI [REFERRED TO]
THAHIRA HARIS VS. GOVERNMENT OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) After being detained under Jammu & Kashmir Public Safety Act, 1978 (for short hereinafter to be referred to as 'Safety Act') vide Detention Order

(2.) The order of detention is effective for twenty four (24) months from the date of detention.

(3.) Heard Mr. S.M. Ayoub, Advocate, for the appellant and Mr. Allau-Ud-Din, learned Govt. Advocate. We have gone through the impugned judgment. Detention record has also been made available to us for our perusal.

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ARSHAD AHMAD PARRAY Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

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