Breaking | Detention order of Omar Abdullah revoked by J&K Government

Jammu and Kashmir Government revokes Omar Abdullah’s detention order under Public Safety Act (PSA). He was under detention since the Central Government

Jammu and Kashmir Government revokes Omar Abdullah’s detention order under Public Safety Act (PSA). He was under detention since the Central Government had abrogated Article 370 of the Constitution of India, that accorded special status to Jammu and Kashmir.

A few weeks prior to this, Farooq Abdullah was also released, while Mehbooba mufti is still under detention.

Also Read:

Former Chief Minister of J&K — Dr Farooq Abdullah’s preventive detention revoked by J&K Government


[Source: Media]

[Image Credits: Scroll.in]

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