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J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention - (08 Sep 2026)

CRIMINAL

J&K and Ladakh High Court held that an academic’s mere possession of allegedly anti-national books cannot justify preventive detention, especially when authorities fail to show any specific subversive or prejudicial activity attributable to him.

Tags : ANTI-NATIONAL BOOK; PREVENTIVE DETENTION; POSSESSION  

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