REGENT COMPUTRONICS PVT. LTD.

Sajad Ahmad Tantray Appellant

V/S

STATE OF JANDK Respondents

Referred Judgements :-

RAMESHWAR SHAW VS. DISTRICT MAGISTRATE BURDWAN [REFERRED TO]
MASOOD ALAM VS. UNION OF INDIA [REFERRED TO]
DULAL ROY VS. DISTRICT MAGISTRATE BURDWAN [REFERRED TO]
ALIJAN MIAN JADUNANDAN SAH VS. DISTRICT MAGISTRATE DHANBAD:DISTRICT MAGISTRATE DHANBAD [REFERRED TO]
RAMESH YADAV VS. DISTRICT MAGISTRATE ETAH [REFERRED TO]
SURAJ PAL SAHU SURAJ PAL SAHU VS. STATE OF MAHARASHTRA [REFERRED TO]
BINOD SINGH VS. DISTRICT MAGISTRATE DHANBAD BIHAR [REFERRED TO]
ANANT SAKHARAM RAUT LEENA ANAND RAUT VS. STATE OF MAHARASHTRA [REFERRED TO]
SHASHI AGGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
DHARMENDRA SUGANCHAND CHELAWAT VS. UNION OF INDIA [REFERRED TO]
REKHA VS. STATE OF TAMIL NADU [REFERRED TO]
V. SHANTHA VS. STATE OF TELANGANA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Challenge in this petition is thrown to the Order no.22/DMK/PSA/2019 dated 27.05.2019, passed by the District Magistrate, Kulgam - respondent no.2 herein, whereby Sajad Ahmad Tantray son of Late Mohd Maqbool Tantray resident of Shirpora Frisal Yaripora District Kulgam (hereinafter referred to as the "detenu"), has been placed under preventive detention, on the grounds set out in petition in hand.

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

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

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SAJAD AHMAD TANTRAY Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

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