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Kerala High Court Lays Down Guidelines for Detention Under Preventive Detention Laws - (27 Apr 2021)

CRIMINAL

Kerala High Court has prescribed safeguards against arbitrary and unjustified invasion of personal liberty in cases of preventive detention, stating that, "if the detaining authority wants to preventively detain a smuggler, it can certainly do so, but only in accordance with the provisions of the Constitution and the law, and if there is a breach of any such provision, the rule of law requires that the detenu must be set at liberty, however wicked or mischievous he may be."

Tags : KERALA HIGH COURT DETENTION UNDER PREVENTIVE DETENTION LAWS

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