REGENT COMPUTRONICS PVT. LTD.

Majid Gulzar Appellant

V/S

State of JAndK and others Respondents

Referred Judgements :-

A K GOPALAN VS. STATE OF MADRAS OPPOSITE PARTY; UNION OF INDIA [REFERRED TO]
STATE OF GUJARAT VS. ADAM KASAM BHAYA [REFERRED TO]
BORJAHAN GOREY VS. STATE OF WEST BENGAL [REFERRED TO]
BIRAM CHAND VS. STATE OF UTTAR PRADESH [REFERRED TO]
HARADHAN SAHA MADAN LAL AGARWALA VS. STATE OF WEST BENGAL [REFERRED TO]
ISRAIL SK VS. DISTRICT MAGISTRATE OF WEST DINAJPUR [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
ASHOK KUMAR VS. DELHI ADMINISTRATION [REFERRED TO]
MOHAMMAD IQBAL M SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
SECRETARY TO GOVERNMENT VS. NABILA [REFERRED TO]
GAUTAM JAIN VS. UNION OF INDIA & ANR. [REFERRED TO]

JUDGEMENT

(1.) Challenge is thrown to order no.39/DMB/PSA/2018 dated 20.06.2018, issued by District Magistrate, Baramulla (for brevity "Detaining Authority") placing Shri Majid Gulzar Dar son of Late Ghulam Mohd Dar resident of Nowpora Kalan, Sopore, District Baramulla (for short "detenu") under preventive detention and directing his lodgement in Central Jail, Kotebhulwal, Jammu.

(2.) The case set up by petitioner is that detenu is born in the year 1982 and has read up to 10th Class. Detenu is said to have been placed under preventive detention on 20.06.2018 when he was already in custody in connection with case FIR no49/2018 under Section 13 ULA in P/S Tarzoo, Baramulla.

(3.) Reply has been filed by respondents, vehemently rebutting petition on hand.

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MAJID GULZAR Vs. STATE OF J&K AND OTHERS

Referred Judgements :-

JUDGEMENT

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