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J&K&L HC: Juvenile Acts Cannot Justify Preventive Detention After Attaining Majority - (20 Jul 2026)

CRIMINAL

J&K and Ladakh High Court held that alleged acts committed during juvenility cannot justify preventive detention after a person attains majority. The Court said juvenile offences cannot permanently stigmatise a person or later become grounds for detention under the Public Safety Act.

Tags : JUVENILE; PREVENTIVE DETENTION; MAJORITY  

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