International Cases AustraliaIf the Court hearing a restriction order application finds that the offender is a high risk serious offender, the Court must make a continuing detention order (The State of Western Australia vs. Gorham)(26.11.2022)In facts of present case, on 23 November 2021, the State of Western Australia applied for orders under the High Risk Serious Offenders Act, 2020 (HRSO....Criminal