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Mad. HC: Even a day’s Delay in Providing Detenu, Grounds for Detention Violates Article 22(5) - (14 Sep 2023)

CRIMINAL

Madras High Court has held that any delay in communicating the grounds of arrest to a detenu under Section 8 of Tamil Nadu Prevention of Dangerous Activities Act, 1982 is violative of Article 22(5) of the Constitution.

Tags : MADRAS HIGH COURT   DETENTION   GROUNDS  

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