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J&K&L HC: Delay in Executing Preventive Detention on Unsubstantiated Medical Ground Makes it Invalid - (28 Apr 2026)

CRIMINAL

Jammu & Kashmir and Ladakh High Court held that a preventive detention order cannot stand if medical grounds for non-execution are unsubstantiated and there is unexplained delay in execution, as such lapses raise serious doubts about the detaining authority’s subjective satisfaction.

Tags : PREVENTIVE DETENTION; MEDICAL GROUND; DELAY  

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