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Kerala HC Seeks Explanation for Remand of Accused Arrested in Breach of Arnesh Kumar Guidelines - (29 Jun 2022)

CRIMINAL

Kerala High Court has sought explanation from a Magistrate for remanding two accused in a case in which arrest was made without satisfying the guidelines laid down by the Supreme Court in Arnesh Kumar v. State Of Bihar.

Tags : KERALA HIGH COURT   ARREST   ARNESH KUMAR GUIDELINES  

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