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Karnataka HC: Once Police Invokes UAPA Act, Magistrate Cannot Extend Custody Beyond 90 Days - (13 Sep 2021)

CIVIL

Karnataka High Court has held that once the police invoke Unlawful Activities (Prevention) Act, 1967, the Magistrate court has no power to extend custody beyond 90 days and only the Special Court constituted under the UAPA Act has the power to extend the detention beyond 90 days.

Tags : KARNATAKA HIGH COURT   EXTENSION OF CUSTODY  

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