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P&H HC: UAPA Cannot be Used as a Tool for Harassment - (23 Nov 2023)

CRIMINAL

Punjab and Haryana High Court while expressing displeasure at Punjab Police for adding UAPA charges in an alleged attempt to murder case, has observed that despite knowing the stringency of the policy, gross misinterpretation has been done; UAPA can’t be used as a tool for harassment.

Tags : PUNJAB AND HARYANA HIGH COURT   UAPA   HARASSMENT  

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