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Karnataka HC: Aim of Preventive Detention is to Ensure Peace in Society - (16 Jul 2024)

CRIMINAL

Kar. HC has observed that women, children & aged have become vulnerable sections at hands of hooligans. Sensible sections of society live in anxiety, insecurity & larger leverage has to be conceded for ensuring peace & tranquility in society. Measures like preventive detention are aimed at this.

Tags : KARNATAKA HIGH COURT   PREVENTIVE DETENTION   VULNERABLE SECTIONS  

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