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Allahabad HC: Arrest Should be Restricted to Exceptional Cases Where Arrest is Imperative - (11 Jan 2021)

CRIMINAL

Allahabad High Court has observed that after the lodging of First Information Report (FIR), the arrest can be made by the police at will and that there is no definite period fixed for the police to arrest an accused against whom an FIR has been lodged, noting that arrest should be the last option for the police and it should be restricted to "those exceptional cases where arresting the accused is imperative or his custodial interrogation is required."

Tags : ALLAHABAD HIGH COURT   ARREST  

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