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JKL HC: Ex-Facie Illegality Required to Challenge Preventive Detention Order at Pre-Execution Stage - (16 Dec 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that a preventive detention order can be challenged at the pre-execution stage, provided the petitioner satisfies the court that the detention order is clearly illegal.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   PREVENTIVE DETENTION   PRE-EXECUTION STAGE  

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