(1.) Heard Dr. Challa Srinivas Reddy, learned counsel for the petitioner and Mr.V.T. Kalyan, learned counsel for the respondents.
(2.) The present writ petition has been filed seeking for quashment of the order of preventive detention dtd. 29/2/2024 passed by respondent No.1 under Sec. 3(1) of the Narcotic Drugs and Psychotropic Substances Act, 1988 (in short, the 'Act of 1988').
(3.) Vide the said impugned order, the respondent No.1 had under Sec. 3(1) of the aforesaid Act of 1988 passed the order of preventive detention of the detenu with a view to prevent him from engaging in Illicit Traffic of Narcotic Drugs and Psychotropic Substances. It is this order dtd. 29/2/2024 which is assailed in the present writ petition.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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