REGENT COMPUTRONICS PVT. LTD.

THAHIRA HARIS Appellant

V/S

GOVERNMENT OF KARNATAKA Respondents

Referred Judgements :-

RAM KRISHAN BHARDWAJ VS. STATE OF DELHI AND CITHERS [REFERRED TO]
MOHAMMAD ALAM JITEN NINIA VS. STATE OF WEST BENGAL [REFERRED TO]
GOLAM ALIAS GOLAM MALLICK VS. STATE OF WEST BENGAL [REFERRED TO]
VAKIL SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED TO]
RAMGHANDRA A KAMAT VS. UNION OF INDIA [REFERRED TO]
GANGA RAMCHAND BHARVANI VS. UNDER SECRETARY TO THE GOVERNMENT OF MAHARASHTRA [REFERRED TO]
SHRITUSHAR THAKKER MARIAMTAYABAUZANZIBARWALA VS. UNION OF INDIA [REFERRED TO]
ICCHU DEVI CHORARIA VS. UNION OF INDIA [REFERRED TO]
SHALINI SONI VS. UNION OF INDIA [REFERRED TO]
S GURDIP SINGH VS. UNION OF INDIA [REFERRED TO]
KIRIT KUMAR CHAMAN LAL KUNDALIYA KIRIT KUMAR CHAMAN LAL KUNDALIYA KIRIT KUMAR CHAMAN LAL KUNDALIYA VS. UNION OF INDIA [REFERRED TO]
RAM BAOCHAN DUBEY VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment dated 8th November, 2008 J passed by the High Court of Karnataka at Bangalore in Writ Petition (Habeas Corpus) Nos.79-80 of 2008 by which both the writ petitions were dismissed. We propose to dispose of both the appeals by this judgment.

(3.) These writ petitions (Habeas Corpus) were filed by Mrs. Thahira Haris, wife of the detenu B. Mohammed Haris challenging the order of detention dated 24th May, 2008 passed by the Additional Secretary & Principal Secretary to the Government of Karnataka, Home Department, Vidhana Soudha, Bangalore on a number of grounds. Grounds 15 and 17 relate to the detenu. The main allegation against the detenu is abetting in smuggling of red sanders out of the country.

Click here to view full judgment.

THAHIRA HARIS Vs. GOVERNMENT OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address