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All HC: Police Duty Bound to Record in Writing Reasons for Arrest - (30 Jun 2023)

CRIMINAL

Allahabad High Court has held that police officer is duty-bound to record the reasons for arrest in writing, and consequence of non-compliance with Section 41 shall certainly inure to the benefit of the person suspected of the offence.

Tags : ALLAHABAD HIGH COURT   POLICE   ARREST   REASON  

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