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J&K&L High Court: Similarity With Police Dossier Alone Not Enough to Quash Preventive Detention - (18 May 2026)

CONSTITUTION

High Court of Jammu & Kashmir and Ladakh has held that preventive detention cannot be quashed merely because the grounds mirror the police dossier, unless it is shown that the detaining authority acted mechanically without independently applying its mind to the material on record.

Tags : POLICE DOSSIER; PREVENTIVE DETENTION; QUASH  

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