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Bombay HC: Preventive Detention Only if Acts Causing Disturbance to Public Order - (28 Jun 2021)

CRIMINAL

Bombay High Court has held that a person cannot be placed under preventive detention as an 'easy substitute' to deal with ordinary law and order issues and it must be ascertained if his acts disturbed the ordinary tempo of life of the community leading to disturbance of public order. The Court has said that the difference between the two does not lie in the mere nature or quality of the act but in the degree, potentiality and extent of its reach or effect on society.

Tags : BOMBAY HIGH COURT   PREVENTIVE DETENTION  

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