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Kar HC: Preventive Detention under Goonda Act Cannot Rest on Offences Committed During Juvenile Age - (04 May 2026)

CONSTITUTION

Karnataka High Court held that a preventive detention order under the Karnataka Goonda Act, 1985 against a 19-year-old was vitiated, as most offences relied upon were committed when the detenu was a juvenile, rendering the basis of detention legally unsustainable.

Tags : PREVENTIVE DETENTION; GOONDA ACT; JUVENILE  

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