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SC to HCs & DGPs: Issue Notifications in Terms of Arnesh Kumar Judgement to Ensure Strict Compliance - (01 Aug 2023)

CRIMINAL

Supreme Court while reiterating its guidelines issued in Arnesh Kumar v. State of Bihar (MANU/SC/0559/2014), has directed all High Courts and DGPs to issue notifications and circulars in terms of the Arnesh Kumar judgement to ensure strict compliance.

Tags : SUPREME COURT   ARNESH KUMAR   GUIDELINES  

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