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Bombay HC Directs to Pay Compensation to Man for Wrongful Detention - (22 Nov 2021)

CRIMINAL

Bombay High Court has directed the Maharashtra Government to pay compensation to a man and urged an inquiry against errant police officers regarding the 28-year-old's detention in a police lockup despite a court order remanding him in judicial custody.

Tags : BOMBAY HIGH COURT   COMPENSATION TO MAN FOR WRONGFUL DETENTION  

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