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J&K&L HC: State's Apprehension of Accused Getting Bail Can’t Lead to Preventive Detention - (22 Sep 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court while quashing a preventive detention order, has observed that offence of cheating and fraud, without having wider ramifications, cannot be made the basis for issuing a detention order in the name of maintaining public order.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   PREVENTIVE DETENTION   PUBLIC ORDER  

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