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J&K&L HC: Repeated Arrests U/S 107 Crpc After UAPA Bail Can be Fresh PSA Detention Grounds - (14 May 2026)

CRIMINAL

Jammu & Kashmir and Ladakh High Court held that repeated preventive arrests under Sections 107 and 151 CrPC after bail in UAPA cases constitute fresh and proximate grounds for Public Safety Act detention, and cannot be treated as stale merely because the original UAPA cases are old.

Tags : ARRESTS; DETENTION; BAIL  

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