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Madras HC: Delay in Producing Accused Before Court Would Violate Liberty Under Art. 21 - (11 Jan 2021)

CRIMINAL

Madras High Court has observed that the delay in producing the accused person before the Court after a formal arrest through a Prisoner on Transit warrant, would violate the liberty guaranteed to him under Article 21 of Constitution of India, 1949.

Tags : MADRAS HIGH COURT   DELAY IN PRODUCING ACCUSED  

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