REGENT COMPUTRONICS PVT. LTD.

PRANAB BORA ALIAS SWAPNIL DEKARAJA Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

ASLAM AHMED JAHIRE AHMED SHAIK-VS- UNION OF INDIA AND ORS. [FOLLOWED ON]
KHUDIRAM DAS- VS-STATE OF W.B. [REFERRED TO]
PRITAM NATH HOON-VS-UNION OF INDIA [REFERRED TO]
MEHERUNNIESS-VS- STATE OF MAHARASHTRA. [REFERRED TO]
STATE OF BOMBAY VS. ATAMA RAM SHRIDHAR VAIDYA [REFERRED TO]
DURGA PADA GHOSH VS. STATE OF WEST BENGAL [FOLLOWED ON]
RAMGHANDRA A KAMAT VS. UNION OF INDIA [REFERRED TO]
FRANCES CORALIE MULLIN VS. W G KHAMBRA [REFERRED TO]
SHRITUSHAR THAKKER MARIAMTAYABAUZANZIBARWALA VS. UNION OF INDIA [REFERRED TO]
ICCHU DEVI CHORARIA VS. UNION OF INDIA [REFERRED TO]
MANGALBHAI MOTIRAM PATEL VS. STATE OF MAHARASHTRA [REFERRED TO]
SHALINI SONI 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]
PRAKASH CHANDRA MEHTA VS. COMMISSIONER AND SECRETARY GOVERNMENT OF KERALA [REFERRED TO]
M AHAMEDKUTTY VS. UNION OF INDIA [REFERRED TO]
B ALAMELU VS. STATE OF TAMIL NADU [FOLLOWED ON]

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution, the detenu-petitioner seeks to challenge the detention order dated 7.3.97, Annexure-A, passed by the District Magistrate, Nagaon, the respondent No. 4, in exercise of his power under Section 3(2) of the National Security Act, 1980, for short "the Act", and prays for issuance of a Writ of habeas Corpus.

(2.) The detention order, Annexure-A, is supported by the grounds of detention annexed to the detention order.

(3.) Mr. N. Dutta, learned counsel for the petitioner has assailed the detention and challenged the detention order on the following grounds:

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PRANAB BORA ALIAS SWAPNIL DEKA RAJA Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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