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Ker HC: Detention Order Must Reflect How Public Order Would be Vitiated if the Person isn’t Detained - (20 Nov 2023)

CRIMINAL

Kerala High Court has held that detention order must reflect how public order would be vitiated if the person concerned is not detained invoking the provisions under the Kerala Anti-Social Activities (Prevention) Act, 2007, and such an order must not be used as a punitive measure.

Tags : KERALA HIGH COURT   DETENTION ORDER   ANTI-SOCIAL ACTIVITIES  

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