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J&K HC: Delay in Considering Detenue’s Representation Breaches Statutory Requirements - (27 Mar 2025)

CRIMINAL

Jammu and Kashmir High Court has held that if there is a delay of more than three months in considering a detenue's representation, it breaches statutory requirements under Section 13 of the J&K Public Safety Act, 1978 and renders the detention invalid.

Tags : JAMMU AND KASHMIR   STATUTORY REQUIREMENTS   DETENUE’S REPRESENTATION  

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