JKL HC: Those Responsible for National Security Must be Sole Judges of What National Security Require - (01 Aug 2023)
CRIMINAL
JKL HC has observed that Courts have limited scope to review the subjective satisfaction required by detaining authority to order preventive detention, therefore those who are responsible for national security must be the sole judges of what national security or public order requires.
Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT NATIONAL SECURITY PREVENTIVE DETENTION
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