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J & K High Court Orders Release of Human Right Activist Khurram Parvez - (28 Nov 2016)

J&K High Court, while ordering release of Human Rights activist Khurram Parvez, has quashed his detention under Public Safety Act (PSA), saying that Government order was “illegal” and that “detaining authority has abused its powers”.

Tags : J&K HIGH COURT   KHURRAM PARVEZ   PUBLIC SAFETY ACT  

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