PARSHOTTAMBHAI NAVALRAM KHEMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In these two special criminal applications the concerned petitioners have prayed for a writ of habeas corpus or any other suitable writ under Article 226 of the Constitution of India for setting them at liberty by quashing the orders passed by the first respondent State of preventively detaining them in exercise of powers conferred on them by section 3(1) of the Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act 1980 hereinafter referred to as the Act. ... ... . ... ...

(2.) Facts leading to Spl. Cr. Application No. 345/84.

(3.) Facts leading to Spl. Cr. Application No. 350/84.