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Ker. HC: Preventive Detention Orders Not to be Issued as Punishment - (08 Aug 2023)

CRIMINAL

Kerala High Court has observed that preventive detention law cannot be used as a punitive measure or as a substitute of criminal trial, and can be invoked only for maintenance of public order when activities of a person become a threat or adverse to the society.

Tags : KERALA HIGH COURT   PREVENTIVE DETENTION   PUNISHMENT  

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