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Jammu and Kashmir High Court Quashes PSA Detention Orders Against PDP Youth Leader and 2 Others - (28 Dec 2019)

CRIMINAL

Jammu and Kashmir High Court has quashed the detention under controversial Public Safety Act, 1978 of three persons including a youth leader of PDP. The Court has set aside the three detention orders after hearing the counsels for the Government and the detenues.

Tags : JAMMU AND KASHMIR HIGH COURT   PSA  

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