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AP HC Seeks Explanation from Magistrate Ordering Remand in Case of Automatic Arrest - (13 Nov 2020)

CRIMINAL

Andhra Pradesh High Court has pulled up the Police Department for effecting arresting automatically on registration of First Information Report and overlooking safeguards against arrest, contained under Section 41A of Code of Criminal Procedure, 1973. The Court has also asked the Judicial Magistrate to explain on what basis he remanded the arrestee to custody and authorized detention in such a case.

Tags : ANDHRA PRADESH HIGH COURT REMAND IN CASE OF AUTOMATIC ARREST

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