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SC: Custody Under Section 27 of the Indian Evidence Act Does not Mean Formal Custody - (04 Jan 2024)

LAW OF EVIDENCE

Supreme Court while observing that the expression “person accused of an offence” and “in the custody of a police officer” in Section 27 of the Evidence Act must be read distinctively, has held that the ‘Custody’ as referred to in Section 27 does not include formal custody.

Tags : SUPREME COURT   ARRESTED   CUSTODY   SURVEILLANCE  

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