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SC Upholds All. HC’s Direction to Medically Examine Person Called in Police Station After Release - (22 Feb 2024)

CRIMINAL

Supreme Court while upholding Allahabad High Court’s direction to medically examine person called in police station after release, has stated that such direction was issued in order to put up a check on custodial violence on the person's brought to the police station.

Tags : SUPREME COURT   POLICE STATION   MEDICAL EXAMINATION   CUSTODIAL VIOLENCE  

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