REGENT COMPUTRONICS PVT. LTD.

Gulzar Ahmad Dar Appellant

V/S

STATE OF JANDK Respondents

Referred Judgements :-

SYED AASIYA INDRABI V. STATE OF JANDK AND ORS [REFERRED TO]
LAKSHMAN KHATIK VS. STATE OF WEST BENGAL [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.49/DMP/PSA/18 dtd. 6/10/2018, passed by District Magistrate, Pulwama respondent no.2 herein, whereby Gulzar Ahmad Dar son of Ali Mohd Dar resident of Larve, Kakpora District Pulwama (for brevity 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 the learned counsel for the parties and considered the matter.

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GULZAR AHMAD DAR Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

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