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SC: Judgment in Pankaj Bansal v. Union of India Does Not Apply Retrospectively - (18 Dec 2023)

CRIMINAL

Supreme Court has held that its judgment in the case Pankaj Bansal v. Union of India (MANU/SC/1076/2023; 2023/INSC/866) wherein it was held that ED must furnish the grounds of arrest to the accused in writing at the time of arrest, does not apply retrospectively.

Tags : SUPREME COURT   PANKAJ BANSAL   RETROSPECTIVE  

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