REGENT COMPUTRONICS PVT. LTD.

Ghulam Mustafa Lone Appellant

V/S

STATE OF JANDK Respondents

Referred Judgements :-

KAMLESHWAR ISHWAR PRASAD PATEL V. UNION OF INDIA [REFERRED TO]
UNION OF INDIA V. RANU BHANDARI [REFERRED TO]
SHABIR AHMAD MALIK V. STATE OF J &K [REFERRED TO]
SYED AASIYA INDRABI V. STATE OF J &K [REFERRED TO]
RAM KRISHAN BHARDWAJ VS. STATE OF DELHI AND CITHERS [REFERRED TO]
RATTAN SINGH SHINGARA SINGH S O TEJA SINGH VS. STATE OF PUNJAB [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.) Detenu, namely, Ghulam Mustafa Lone son of Mohammad Ashraf Lone resident Thagund, Sopore, District Baramulla, has filed this petition through his brother, seeking quashment of detention order No.271/DMB/PSA/2017 dated 11.03.2017, passed by District Magistrate, Baramulla, on the grounds set out in petition.

(2.) Counter affidavit has been filed by respondents, resisting the petition.

(3.) Heard and considered.

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GHULAM MUSTAFA LONE Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

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