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Mad. HC: Punishing Person Without Proper Identification Directly Impinges Personal Liberty - (01 Jun 2023)

CRIMINAL

Madras High Court while setting aside conviction of man charged for robbery has highlighted need for Test Identification Parade (TIP) and observed that punishing a person without proper identification will directly impinge his personal liberty guaranteed under Article 21 of the Constitution.

Tags : MADRAS HIGH COURT   TEST IDENTIFICATION PARADE   ARTICLE 21 OF THE CONSTITUTION   PERSONAL LIBERTY  

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