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Madras HC: Preventive Detention Laws are Draconian, Cannot be Used to Curb Dissent or Settle Politics - (02 Jan 2026)

CONSTITUTION

Madras High Court observed that preventive detention laws are draconian and must not be used to settle political scores or suppress dissent, emphasizing that authorities should exercise these powers sparingly and in good faith, with courts scrutinizing any misuse or abuse of such powers.

Tags : PREVENTIVE DETENTION   DISSENT   LAWS  

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