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P&H HC: 45-Day Delay in Informing Detenue of Representation Right Violates Article 22(5) - (26 Aug 2026)

CONSTITUTION

Punjab and Haryana High Court quashed a woman’s preventive detention under the PITNDPS Act, holding that delay in informing her of the right to represent to the Centre, and in forwarding and deciding her plea, violated Article 22(5).

Tags : DETENUE; PREVENTIVE DETENTION; REPRESENTATION  

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