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Mad. HC: Tamil Nadu Govt. Criticized for Invoking Preventive Detention Laws on ‘Mere Apprehension’ - (21 Aug 2024)

CRIMINAL

Mad. HC has criticized the TN Government for invoking preventive detention laws on mere apprehension of disturbance to public order and observed that a person being detained on mere apprehension is not good for democracy. Fundamental rights of personal liberty should be expanded, not narrowed down.

Tags : MADRAS HIGH COURT   TAMIL NADU GOVERNMENT   PREVENTIVE DETENTION   PUBLIC ORDER  

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