JKL HC: Subjective Satisfaction of Detaining Authority Doesn’t Deprive Court to Review its Orders - (25 Aug 2023)
CRIMINAL
Jammu and Kashmir and Ladakh High Court has held that although subjective satisfaction cannot be interfered normally by the court but at the same time it does not deprive the court to look into the satisfaction recorded by the detaining authority.
Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT DETAINING AUTHORITY SUBJECTIVE SATISFACTION
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