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Supreme Court: Written Grounds of Arrest Must be Given to the Accused in UAPA Cases Too - (16 May 2024)

CRIMINAL

SC has held that the ratio laid down in the case of Pankaj Bansal vs. Union of India (UOI) and Ors. (MANU/SC/1076/2023; 2023 INSC 866) that mandated supply of grounds of arrest in writing to the accused shall also apply to the cases registered under the Unlawful Activities (Prevention) Act 1967.

Tags : SUPREME COURT   GROUNDS OF ARREST   UAPA  

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