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Gujarat HC: FIR Registration Can’t Have Any Nexus with Breach of Maintenance of Public Order - (01 Apr 2022)

NARCOTICS

Gujarat High Court has observed that simpliciter FIR registration by itself cannot have any nexus with the breach of maintenance of public order, while quashing detention order passed u/s 3 (2) of the Prevention of Illicit Trafficking in Narcotic Drugs and Psychotropic Substances Act, 1988.

Tags : GUJARAT HIGH COURT   BREACH OF MAINTENANCE   PUBLIC ORDER  

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