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J&K&L HC: Satisfaction of Detaining Authority Must be Based on Scrutiny of Police Report - (09 Nov 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that in absence of material supporting allegations or specifying details of incident, it can’t be held that some activities are prejudicial to maintenance of peace, public order and tranquility.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH   SATISFACTION   POLICE ORDER  

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