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Ker. HC: Seized Property Shouldn’t Remain in Custody Longer than Necessary - (28 Aug 2023)

CRIMINAL

Kerala High Court has held that where the property, which has been the subject matter of an offence, is seized by the police, it ought not to be retained in the custody of the Court or of the police for any time longer than what is absolutely necessary.

Tags : KERALA HIGH COURT   SEIZED PROPERTY   CUSTODY  

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