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Bom HC: Person Cannot be Deprived of Right to Sleep by Recording Statements at Unearthly Hours - (16 Apr 2024)

CRIMINAL

Bom. HC while observing that recording of statement, at unearthly hours, results in deprivation of a person’s sleep, a basic human right of an individual, has directed the Enforcement Directorate to issue circular/directions, as to the timings, for recording of statements.

Tags : BOMBAY HIGH COURT   ENFORCEMENT DIRECTORATE   UNEARTHLY HOURS   RECORDING OF STATEMENTS  

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