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Allahabad High Court Quashes Detention Order Against Murder Accused - (24 Dec 2021)

Allahabad High Court has quashed a detention order passed against a murder accused by exercising powers under the National Security Act, 1980 as it observed that if a person is in custody and there is no imminent possibility of his being released, the power of preventive detention should not be exercised.

Tags : ALLAHABAD HIGH COURT   DETENTION ORDER AGAINST MURDER ACCUSED  

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