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Ker HC: Authority Can’t Issue Detention Order Without Determining Nature of Bail Conditions - (12 Jul 2023)

CRIMINAL

Kerala High Court has observed that detaining authority must consider if bail conditions are sufficient to prevent detenu from continuing to indulge in anti-social activities and despite the conditions if it feels that detention is required, the authority is at liberty to pass an order of detention.

Tags : KERALA HIGH COURT   DETENTION ORDER   BAIL CONDITIONS  

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