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SC Sets Aside HC Direction to Give 72 Hours' Notice to Accused if State Intends to Arrest Him - (07 Dec 2022)

CRIMINAL

Supreme Court while setting aside a direction issued by Bombay High Court to the State to give 72 hours' notice to an accused in the event it intends to arrest him, has stated that such a direction could not have been issued by the High Court and is manifestly incorrect in law.

Tags : SUPREME COURT   ARREST   DIRECTION   BOMBAY HIGH COURT  

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