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JKL HC: Detention Orders on Irrelevant Grounds are Violative of Constitutional Rights - (27 Oct 2023)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that inclusion of an irrelevant, non-existent, obscure, or vague ground is an invasion of the constitutional rights of the detenu entitling him to approach the Court for relief.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   DETENTION ORDERS   CONSTITUTIONAL RIGHTS  

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