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Supreme Court: Even a Day’s Delay is Important When a Question of Personal Liberty Involved - (18 Jan 2024)

CONSTITUTION

Supreme Court while expressing anguish over the callous attitude of Karnataka High Court in a habeas corpus matter set a woman at liberty who was detained by her parents and held that when the question of liberty of a person is involved even a day's delay counts.

Tags : SUPREME COURT   PERSONAL LIBERTY   HABEAS CORPUS  

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