REGENT COMPUTRONICS PVT. LTD.

Dheeru Singh Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

RAM MANOHAR LOHIA V STATE OF BIHAR AND ANR [REFERRED TO]
PUSHKAR MUKHERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
PRESIDENT OF INDIA VS. SUSHANTA GOSWAMI [REFERRED TO]
ARUN GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
MADHU LIMAYE MADHU LIMAYE VS. SUB DIVISIONAL MAGISTRATE MONGHYR:VED MURTI [REFERRED TO]
ASHIM KUMAR RAY VS. STATE OF WEST BENGAL [REFERRED TO]
ABDUL AZIZ VS. DISTRICT MAGISTRATE BURDWAN [REFERRED TO]
MUSTAKMIYA JABBARMIYA SHAIKH VS. M M MEHTA COMMISSIONER OF POLICE [REFERRED TO]
STATE OF UTTAR PRADESH VS. SANJAI PRATAP GUPTA alias PAPPU [REFERRED TO]
K K SARAVANA BABU VS. STATE OF TAMIL NADU [REFERRED TO]
V. SHANTHA VS. STATE OF TELANGANA AND OTHERS [REFERRED TO]
C NEELA VS. STATE OF TELANGANA REPRESENTED BY ITS CHIEF SECRETARY GENERAL ADMINISTRATION (LAW AND ORDER) DEPARTMENT [REFERRED TO]
KHAJA BILAL AHMED VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed by brother-in-law of the detenue-Smt. Kalapathi Nithu Bai challenging the order of detention dtd. 1/10/2021, passed by respondent No.2/Collector & District Magistrate.

(2.) Heard Sri P.Vishnuvardhana Reddy, learned counsel for the petitioner, and learned Government Pleader for Home appearing for the respondents.

(3.) The detention order was passed as a result of registration of three crimes against the detenue.

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DHEERU SINGH Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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