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JKL HC: Detaining Govt. Critics Amounts to Abuse of Preventive Detention Law - (20 Nov 2023)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that tendency on the part of the detaining authority to detain the critics of the policies or commissions/omissions of the Government machinery, is an abuse of the preventive law.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   PREVENTIVE DETENTION   ABUSE  

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