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J&K&L High Court Quashes Detention Order Against Shabir Ahmad Malik - (28 Feb 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has quashed a detention order passed against one Shabir Ahmad Malik as it noted that to classify the detenu as a notorious stone pelter cannot be sufficient to invoke the statutory powers of the preventive detention.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   SHABIR AHMAD MALIK  

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