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Supreme Court: Rhetorical Incantation of Word “Goonda” Not Sufficient to Invoke Preventive Detention - (25 May 2017)

Supreme Court has held that rhetorical incantation of word “goonda” or “prejudicial to maintenance of public order” cannot be sufficient justification to invoke draconian powers of preventive detention.

Tags : SUPREME COURT   PREVENTIVE DETENTION  

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