Chandan Vishwakarma Vs Union Of India And Others

Allahabad High Court 1 Feb 2019 Habeas Corpus Writ Petition No. 3803 Of 2018 (2019) 02 AHC CK 0004
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Habeas Corpus Writ Petition No. 3803 Of 2018

Hon'ble Bench

Vipin Sinha, J; Ajit Singh, J

Advocates

Udai Karan Saxena, Sanjeev Kumar Singh, A.S.G.I., G.A., Jitendra Prasad

Final Decision

Allowed

Acts Referred
  • National Security Act, 1980 - Section 3(2)

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 02 AHC CK 0004
  • Coram: Vipin Sinha, J; Ajit Singh, J
  • Bench: Division Bench
  • Advocates: Udai Karan Saxena, Sanjeev Kumar Singh, A.S.G.I., G.A., Jitendra Prasad
  • Result: Allowed
Referenced Acts & Sections
  • National Security Act, 1980 - Section 3(2)
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