REGENT COMPUTRONICS PVT. LTD.

Zahid Ahmad Nengroo Appellant

V/S

STATE OF JANDK Respondents

Referred Judgements :-

KAMLESHWAR ISHWAR PRASAD PATEL V. UNION OF INDIA [REFERRED TO]
GHULAM NABI SHAH V. STATE OF JANDK [REFERRED TO]
SYED AASIYA INDRABI V. STATE OF JAMMU AND KASHMIR [REFERRED TO]
UNION OF INDIA V. RANU BHANDARI [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]
ABDUL LATIF ABDUL WAHAB SHEIKH VS. B K JHA [REFERRED TO]
SOPHIA GULAM MOHAMMAD BHAM VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SANTOSH SHANKAR ACHARYA [REFERRED TO]
THAHIRA HARIS VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
REKHA VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) One Zahid Ahmad Nengroo son of Mohammad Yousuf Nengro resident of Tuli Nowpora District Kulgam(for brevity "detenu") seeks quashment of Order No.39/DMK/PSA/16 dated 29th Oct. 2016, passed by District Magistrate, Kulgam (for short "detaining authority") whereby detenu was ordered to be detained under Sec. 8 of Jammu and Kashmir Public Safety Act, 1978, on the grounds detailed in petition.

(2.) Respondents have filed their counter and resisted the petition.

(3.) Heard learned counsel for parties at length and considered the matter.

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ZAHID AHMAD NENGROO Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

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