REGENT COMPUTRONICS PVT. LTD.

Sajad Ahmad Dar Appellant

V/S

STATE OF JANDK Respondents

Referred Judgements :-

DR. RAM KRISHAN BHARDWAJ V. STATE OF DELHI [REFERRED TO]
KAMLESHWAR ISHWAR PRASAD PATEL V. UNION OF INDIA [REFERRED TO]
SYED AASIYA INDRABI V. STATE OF J &K [REFERRED TO]
UNION OF INDIA V. RANU BHANDARI [REFERRED TO]
RATTAN SINGH SHINGARA SINGH S O TEJA SINGH VS. STATE OF PUNJAB [REFERRED TO]
DHANANJOY DAS VS. DISTRICT MAGISTRATE DARRANG [REFERRED TO]
ABDUL LATIF ABDUL WAHAB SHEIKH VS. B K JHA [REFERRED TO]
CHHAGAN BHAGWAN KAHAR VS. N L KALNA [REFERRED TO]
JAHANGIRKHAN FAZALKHAN PATHAN VS. POLICE COMMISSIONER AHMEDABAD [REFERRED TO]
RAMESH VS. STATE OF GUJARAT [REFERRED TO]
SOPHIA GULAM MOHAMMAD BHAM VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SANTOSH SHANKAR ACHARYA [REFERRED TO]
SHABIR AHMAD MALIK VS. STATE OF J&K [REFERRED TO]

JUDGEMENT

(1.) Detenu - Sajad Ahmad Dar son of Ghulam Nabi Dar resident of Heewan Sheeri, District Baramulla, through his father, seeks quashment of Detention Order No.253/DMB/PSA/2017 dated 6th February 2017, that District Magistrate, Baramulla (for brevity "Detaining Authority"), has passed, directing preventive detention of detenu, on the grounds detailed in petition on hand.

(2.) Reply affidavit, at request, is taken on record. Respondents have resisted the petition.

(3.) I have heard learned counsel for parties and considered the matter.

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SAJAD AHMAD DAR Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

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