REGENT COMPUTRONICS PVT. LTD.

Zubair Ahmad Malik Appellant

V/S

STATE OF JANDK Respondents

Referred Judgements :-

GHULAMNABI SHAH V. STATE OF JANDK AND OTHERS [REFERRED TO]
SYED AASIYAINDRABI V. STATE OF JANDK ANDORS [REFERRED TO]
A K GOPALAN VS. STATE OF MADRAS OPPOSITE PARTY; UNION OF INDIA [REFERRED TO]
RAM KRISHAN BHARDWAJ VS. STATE OF DELHI AND CITHERS [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]
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]
REKHA VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) One ShriZubair Ahmad Malik @ Tipu son of Gh. Mohi-din Malik resident of BatporaMumkak, Sopore District Baramula (hereinafter referred to as detenu) has approached this Court seeking quashment of Order No.02/DMB/PSA/2013 dated 2nd May 2013, passed by District Magistrate, Baramulla (for short detaining authority) whereby detenu was ordered to be detained under Section 8 of Jammu and Kashmir Public Safety Act, 1978, on various grounds.

(2.) The Detaining Authority and the State Government were given several opportunities to respond to the motion. They have, however, opted not to file any response to the petition.

(3.) Detention record, however, has been made available by learned Deputy Advocate General.

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ZUBAIR AHMAD MALIK Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

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