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J&K HC: Mere Reproduction of Police Dossier in Detention Order Can't Justify Detention - (17 Sep 2020)

CRIMINAL

Jammu & Kashmir High Court has quashed a detention order detaining one Surinder Singh under Section 8 of the Jammu & Kashmir Public Safety Act, 1978 stating that mere reproduction of Police dossier cannot justify detention.

Tags : JAMMU AND KASHMIR HIGH COURT   REPRODUCTION OF POLICE DOSSIER IN DETENTION ORDER  

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