REGENT COMPUTRONICS PVT. LTD.

Timothy T Gonmei Appellant

V/S

Principal Junior Civil Judge Respondents

Referred Judgements :-

SANJAY GUPTA V. STATE OF U.P. [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
BHIM SINGH MLA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
RAJESH KUMAR STATE OF HARYANA VS. DHARAMVIR:DHARAMVIR [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. CHANDRIMA DAS [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) This order will dispose of the present bunch of cases.

(2.) Heard Dr. Eunice Lalnunmawii Chawngthu, petitioner-in-person (also known as Mrs. Timothy T.Gonmei) and Mr. M.Roopender, learned Government Pleader for Home representing the respondents.

(3.) Though diverse prayers have been made in these cases, the core issue is arrest of the petitioner on 20/5/2019 by personnel of Nacharam Police Station.

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TIMOTHY T GONMEI Vs. PRINCIPAL JUNIOR CIVIL JUDGE

Referred Judgements :-

JUDGEMENT

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