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SC: Oral Information not Required When Grounds of Detention Received in Known Language of Detenue - (08 Jan 2024)

CONSTITUTION

Supreme Court held that if a detenue has received the grounds of his detention in a language that is known to him and a clear statement over his right to make representation has been made, then there is no further requirement to inform him verbally again.

Tags : SUPREME COURT   DETENTION   LANGUAGE  

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