AMAN SINGH @ AMAN SHEKHAR 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 factual aspect which has been pleaded in the writ petition are as follows:

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