REGENT COMPUTRONICS PVT. LTD.

Nishaben Dilipbhai Ranchhodbhai Patel Appellant

V/S

DISTRICT MAGISTRATE Respondents

Referred Judgements :-

RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
PUSHKAR MUKHERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
ARUN GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
DARPAN KUMAR SHARMA VS. STATE OF TAMIL NADU [REFERRED TO]
AMIN ALIAS BALAM NUROHMED MEMON VS. B K JHA COMMISSIONER OF POLICE AHMEDABAD [REFERRED TO]
KALUJI GOVINDJI THAKORE VS. COMMISSIONER OF POLICE AHMEDABAD [REFERRED TO]
BABURAO TULSIRAO MARATHA VS. COMMISSIONER OF POLICE AHMEDABAD CITY [REFERRED TO]
MUKHTIARKHAN MAGBULKHAN PATHAN VS. STATE OF GUJARAT [REFERRED TO]
SALAM ABDUL HANIFSHAIBHAI VS. DISTRICT MAGISTRATE [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service.

(2.) Heard learned advocates appearing for the respective parties.

(3.) The present petition is directed against order of detention dated 29.11.2019 passed by the respondent - detaining authority in exercise of powers conferred under section 3(2) of the Gujarat Prevention of Anti-Social Activities Act, 1985 (for short "the Act") by detaining the petitioner- detenue as defined under section 2(b) of the Act.

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NISHABEN DILIPBHAI RANCHHODBHAI PATEL Vs. DISTRICT MAGISTRATE

Referred Judgements :-

JUDGEMENT

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