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J&K&L HC: Failure to Supply Copy of Detention Order Doesn’t Vitiate Authority’s Decision - (02 Jan 2023)

CRIMINAL

Jammu & Kashmir and Ladakh High Court while dismissing a habeas corpus petition, has held that failure on the part of detaining authority to supply a translated copy of detention order does not vitiate the detention.

Tags : JAMMU & KASHMIR AND LADAKH HIGH COURT   HABEAS CORPUS   DETENTION ORDER  

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