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Bom. HC Refers to Larger Bench the Issue Whether Grounds of Arrest Must be Furnished to Accused - (03 Feb 2025)

CRIMINAL

Bombay High Court has referred to a larger bench the issue, whether grounds of arrest are required to be furnished to the accused in offence under POCSO Act, MCOCA or the NDPS Act.

Tags : BOMBAY HIGH COURT   GROUNDS OF ARREST   POCSO ACT  

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