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Jammu And Kashmir High Court: Preventive Detention Cannot Be Made By Stating Vague Grounds - (20 May 2022)

CRIMINAL

Jammu and Kashmir High Court quashed an order for detention while examining that detention in preventive custody on the basis of such vague and ambiguous grounds of detention cannot be justified.

Tags : JAMMU AND KASHMIR HIGH COURT   DETENTION ORDER   GROUNDS OF DETENTION  

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