UPENDRA YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India for the following reliefs:

(2.) The brief facts of the case as per the pleadings made in the writ petition needs to refer herein which reads as under:

(3.) Being aggrieved, the present petitioner approached this Court for quashing the impugned detention orders.