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Delhi High Court Issues Guidelines for Declaring Persons as Proclaimed Offenders - (02 Jul 2021)

CRIMINAL

Delhi High Court has issued detailed guidelines to be followed while declaring a person as a Proclaimed Offender so as to ensure that the process under sec. 82 and 83 of the Code of Criminal Procedure, 1973 is not issued in a routine manner and due process of law is followed. The directions also state detailed mechanism for early apprehension of such proclaimed offenders including a direction that a Digital Surveillance System shall be placed by the Delhi Police.

Tags : DELHI HIGH COURT PROCLAIMED OFFENDERS

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