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JKL HC: Fundamentalist Muslim Can’t be Equated With an Extremist or a Separatist - (01 Aug 2023)

CRIMINAL

Jammu & Kashmir and Ladakh High Court while observing that the phrase “fundamentalist ideology” doesn’t necessarily mean that detenue possesses an extremist or separatist ideology, has held that such a ground for preventive detention is vague and has been used lucidly without proper understanding.

Tags : JAMMU & KASHMIR AND LADAKH HIGH COURT   FUNDAMENTALIST MUSLIM   PREVENTIVE DETENTION  

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