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Ker. HC: High Degree of Diligence Required from Authorities in Matters of Preventive Detention - (04 Jun 2024)

CRIMINAL

Ker. HC has held that diligence of a high degree is expected from authorities in cases of preventive detention as it involves curtailment of some of the most precious constitutional guarantees. An utmost expedition is essential in handling representations invoking constitutional right.

Tags : KERALA HIGH COURT   PREVENTIVE DETENTION   CONSTITUTIONAL RIGHT  

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