Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: ED Must Furnish Ground of Arrest in Writing at the Time of Arrest - (04 Oct 2023)

CRIMINAL

Supreme Court while observing that Directorate of Enforcement (ED) is not expected to be vindictive in its conduct, has held that it would be necessary for ED that a copy of written grounds of arrest is furnished to the arrested person as a matter of course and without exception.

Tags : SUPREME COURT   DIRECTORATE OF ENFORCEMENT   ARREST  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved