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Rajasthan High Court: No Law for Conducting Arrest through Video Calls - (24 Jan 2025)

CRIMINAL

Rajasthan High Court while taking suo motu cognizance of cybercrimes in India, has observed that it is right time and high time to make the public at large aware that there is no provision for law enforcement to conduct 'arrest is via video calls or online monitoring'.

Tags : RAJASTHAN HIGH COURT   VIDEO CALLS   SUO MOTU COGNIZANCE  

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