REGENT COMPUTRONICS PVT. LTD.

Kanala Kemadri Appellant

V/S

Prl. Secretary, Home Dept. Respondents

Referred Judgements :-

MOHAMMED QUADEER V/S. COMMISSIONER OF POLICE,HYD [REFERRED TO]
B. SATYANARAYANA REDDY V/S. STATE OF ANDHRA PRADESH [REFERRED TO]
CHITLURI SRINIVASA RAO V. SUB-DIVISIONAL POLICE OFFICER [REFERRED TO]
DHANJI RAM SHARMA VS. SUPERINTENDENT OF POLICE NORTH DIST DELHI POLICE [REFERRED TO]
VIJAY NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
SHAIK MAHBOOB ALI VS. COMMISSIONER OF POLICE [REFERRED TO]
KAMMA BAPUJI VS. STATION HOUSE OFFICER BRAHAMASAMUDRAM [REFERRED TO]
PUTTAGUNTA PASI VS. COMMISSIONER OF POLICE [REFERRED TO]
PULLA BHASKAR VS. SUPERINTENDENT OF POLICE WARANGAL [REFERRED TO]
GUDIVADA SAI BABA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
P SATHIYYA NAIDU VS. SUPERINTENDENT OF POLICE [REFERRED TO]
BEERJEPALLY VENKATESH BABU VS. STATE OF A P [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned Government Pleader for the respondents.

(2.) The prayer sought in the writ petition is as under:

(3.) Learned Government Pleader appearing for the respondents placed on record letter No.257/V3/RCK/2019 dated 26.09.2019 addressed by the 2nd respondent to the Deputy Commissioner of Police, L.B. Nagar Zone, Rachakonda.

Click here to view full judgment.

KANALA KEMADRI Vs. PRL. SECRETARY, HOME DEPT.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address