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J&K&L High Court Upholds Detention Order of Habitual Offender - (13 Dec 2021)

CRIMINAL

Jammu & Kashmir & Ladakh High Court has upheld the detention order of a habitual offender on the grounds that he has been creating a sense of alarm and feeling of insecurity in the minds of people in the area, causing a chronic fear among them.

Tags : JAMMU & KASHMIR & LADAKH HIGH COURT   DETENTION ORDER OF HABITUAL OFFENDER  

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