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MP HC Quashes Detention Order on Ground of Not Informing Detenu of Right of Representation - (10 Sep 2021)

CRIMINAL

Madhya Pradesh High Court has quashed a detention order on the ground that it did not contain a stipulation informing the detenue about his right to prefer a representation against his detention by the detaining authority.

Tags : MADHYA PRADESH HIGH COURT   QUASHING OF DETENTION ORDER  

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