REGENT COMPUTRONICS PVT. LTD.

Feroz Ahmad Khan Appellant

V/S

STATE OF JANDK Respondents

Referred Judgements :-

SYED AASIYA INDRABI VS. STATE OF JANDK [REFERRED TO]
RAZIYA UMAR BAKSHI VS. UNION OF INDIA [REFERRED TO]
DHANANJOY DAS VS. DISTRICT MAGISTRATE DARRANG [REFERRED TO]
AYYA ALIAS AYUB VS. STATE OF UTTAR PRADESH [REFERRED TO]
SOPHIA GULAM MOHAMMAD BHAM VS. STATE OF MAHARASHTRA [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]
YUMMAN ONGBI LEMBI LEIMA VS. STATE OF MANIPUR [REFERRED TO]
V. SHANTHA VS. STATE OF TELANGANA AND OTHERS [REFERRED TO]
SAMA ARUNA VS. STATE OF TELANGANA AND OTHER. [REFERRED TO]

JUDGEMENT

(1.) Challenge is thrown to the Order no.30/DMP/PSA/18 dtd. 17/9/2018, passed by District Magistrate, Pulwama respondent no.2 herein, whereby Feroz Ahmad Khan son of Late Abdul Gani Khan resident of Begum Bagh, Kakpora, at present Koolipora Khanyar, Srinagar (for brevity "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 the parties and considered the matter.

Click here to view full judgment.

FEROZ AHMAD KHAN Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address