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Guj. HC: Court Can Interfere With Preventive Detention Order at Pre-Execution Stage - (29 Jul 2022)

CRIMINAL

Gujarat High Court has held that preventive detention orders can be interfered with at pre-execution stage, i.e., before the person accused is detained, if the order is passed on vague or irrelevant grounds.

Tags : GUJARAT HIGH COURT   PREVENTIVE DETENTION   VAGUE GROUNDS  

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