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Del HC: For Arrest Made Before ‘Pankaj Bansal’ Oral Communication of Grounds is Proper Compliance - (09 Jan 2024)

CRIMINAL

Delhi High Court has held that if grounds of arrest have been communicated orally to the accused then it is a proper compliance of Section 19(1) of PMLA since the requirement of furnishing the grounds in writing was only mandated in Pankaj Bansal judgment (MANU/SC/1076/2023)

Tags : DELHI HIGH COURT   ARREST   COMMUNICATED ORALLY   PMLA  

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