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Kar. HC: Second Stint of Police Custody Not Allowed - (01 Aug 2023)

CRIMINAL

Karnataka High Court while relying on CBI v. Anupam J. Kulkarni (MANU/SC/0335/1992), has held illegal, a second stint of Police custody for interrogation when the accused had been in judicial custody for a long time.

Tags : KARNATAKA HIGH COURT   POLICE CUSTODY   JUDICIAL CUSTODY  

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