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Jammu and Kashmir High Court: No One can be Booked Under PSA on Old Grounds - (04 Mar 2021)

CRIMINAL

Jammu and Kashmir High Court has reiterated that a person cannot be put under preventive detention on the grounds which formed the basis of an earlier order that has either expired or has been quashed by the court.

Tags : JAMMU AND KASHMIR HIGH COURT   PSA  

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