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Supreme Court Dismisses Jharkhand Govt's Plea Assailing HC Order Quashing Detention Orders - (22 Dec 2021)

Supreme Court has dismissed a special leave petition assailing Jharkhand High Court's order of declaring continuous detention after expiry of first three months of the detention as bad in the eyes of law, observing that the order of detention in terms of the provisions of the Bihar Control of Crimes Act, 1981 had expired long back.

Tags : SUPREME COURT   HC ORDER QUASHING DETENTION ORDERS  

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