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Ker. HC: Unexplained Delay in Issuing Detention Order is Ground for Quashing - (02 Jun 2023)

CRIMINAL

Kerala High Court has held that as per the Kerala Anti-Social Activities (Prevention) Act, 2007, a detention order issued against a person can be quashed on the basis of unexplained delay caused in issuing the detention order after the last prejudicial activity of the detenu.

Tags : KERALA HIGH COURT   KERALA ANTI-SOCIAL ACTIVITIES (PREVENTION) ACT   2007  

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