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Mumbai Court: Nude Strip Searching of Undertrial Prisoner Violates Right to Privacy - (17 Apr 2023)

CRIMINAL

Jammu and Kashmir and Ladakh High Court while observing that right to avail appropriate remedy under law can’t be construed as obstruction in course of justice has held that party can’t be pressurized for seeking remedy against unfavorable order by initiating contempt action.

Tags : MUMBAI COURT   UNDERTRIAL PRISONER   NUDE STRIP SEARCHING   PRIVACY  

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