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Supreme Court: Difference Between ‘Reasons of Arrest’ and ‘Grounds of Arrest’ Stated - (16 May 2024)

CRIMINAL

SC explained difference between reasons of arrest and grounds of arrest and stated that reasons of arrest would apply to any person arrested on charge of a crime whereas grounds of arrest would be required to contain all details in hand of Investigating Officer which necessitated arrest of accused.

Tags : SUPREME COURT   REASONS OF ARREST   GROUNDS OF ARREST  

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