Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Telangana HC Grants Liberty to Accused to Initiate Proceeding for Non-Following of Arrest Procedure - (22 Nov 2021)

CRIMINAL

Telangana High Court granted liberty to an accused to initiate proceedings against police officials if the procedure for arrest under Section 41A of the Code of Criminal Procedure, 1973 is violated. The Court reminded that the police are duty bound to follow the guidelines laid down by the Supreme Court in the Arnesh Kumar case for arrest.

Tags : TELANGANA HIGH COURT   NON-FOLLOWING OF ARREST PROCEDURE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved