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AP HC: Satisfaction of Detaining Authority Necessary for Preventive Detention as Per Triple Test - (21 Mar 2023)

CRIMINAL

Andhra Pradesh High Court although the person in question was accused of serious offenses, if the necessary satisfaction as per the triple test i.e. satisfaction of detaining authority, was not recorded, the detention order is liable to be set aside.

Tags : ANDHRA PRADESH HIGH COURT   DETAINING AUTHORITY   SATISFACTION   PREVENTIVE DETENTION   TRIPLE TEST  

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