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Allahabad HC Quashes Detention of Person Booked for Rioting under NSA - (10 Dec 2020)

CRIMINAL

Allahabad High Court has quashed the detention of a person booked for rioting and arson under the National Security Act, 1980, saying the state showed “extraordinary haste” in initiating action against the accused and denied him “the opportunity of a fair hearing in violation of established legal and procedural norms and constitutional protection”.

Tags : ALLAHABAD HIGH COURT   DETENTION OF PERSON BOOKED FOR RIOTING UNDER NSA  

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