REGENT COMPUTRONICS PVT. LTD.

Hari Tiwary Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

VIJAY NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
D M NAGARAJA VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
CHERUKURI MANI VS. CHIEF SECRETARY, GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ABDUL RAZAK VS. STATE OF KARNATAKA [REFERRED TO]
PESALA NOOKARAJU VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

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

(2.) The factual aspect which has been pleaded in the writ petition are as follows:

(3.) Being aggrieved with the aforesaid order of detention and orders of extension of detention, the present writ petition has been preferred. Submission on behalf of the writ petitioner:

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HARI TIWARY Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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