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J&K&L High Court: UAPA Provides Full Adjudication; NIA Act Cannot Bypass Its Remedies - (22 Sep 2025)

CRIMINAL

J&K&L HC held that if a statutory forum exists under the Unlawful Activities (Prevention) Act, 1967, an appellant cannot bypass it by invoking the High Court’s appellate jurisdiction u/s 21 of National Investigation Agency Act. The UAPA’s mechanism must be followed for adjudication in such cases.

Tags : UNLAWFUL ACTIVITIES (PREVENTION) ACT   NATIONAL INVESTIGATION AGENCY ACT   ADJUDICATION  

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