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Allahabad High Court: Custodial Death Matters To Be Viewed With Great Sensitivity - (10 Jan 2022)

Allahabad HC has observed that custodial death matters has to be viewed with the greatest sensitivity and concern and judicial inquiry u/s 176 (1)A of Criminal Procedure Code cannot be allowed to drag for long.

Tags : ALLAHABAD HIGH COURT   JUDICIAL ENQUIRY   CUSTODIAL DEATH  

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