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Patna HC: Sending Minor Girls to Nari Niketan Cannot be Treated as Illegal Confinement - (11 Mar 2020)

CONSTITUTION

Patna High Court has held that sending minor girls to a protection home/Nari Niketan in cases of elopement cannot be treated as illegal confinement giving rise to a remedy under the Writ of Habeas Corpus.

Tags : PATNA HIGH COURT   NARI NIKETAN  

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