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Kerala HC: Investigation or Arrest under Immoral Traffic (Prevention) Act to be Conducted Only by SPO - (30 Nov 2020)

CRIMINAL

Kerala High Court has held and clarified that any investigation or arrest under the Immoral Traffic (Prevention) Act, 1956 has to be conducted only by a Special Police Officer authorized in that behalf. It has been held that there is no provision in the Act that empowers such Special officer to delegate the investigation of the case to be conducted by any other police officer.

Tags : KERALA HC   SPO   INVESTIGATION   ARREST  

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