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Kerala HC: Can’t File HC Petition For Same Detention Order Even on Raising New Grounds - (29 Feb 2024)

CONSTITUTION

Kerala High Court has held that if the substantial challenge in a Habeas Corpus (HC) petition is against the same detention order, the very same court cannot entertain a writ petition, even if new grounds have been raised.

Tags : KERALA HIGH COURT   HABEAS CORPUS   DETENTION ORDER  

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