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Del HC: Furnishing Grounds of Arrest to Arrestee an Hour before Remand Isn’t Due Compliance of S. 50 - (05 Feb 2025)

CRIMINAL

Delhi High Court has observed that furnishing grounds of arrest to arrestee an hour before remand cannot be considered as due compliance of Section 50 of Code of Criminal Procedure, 1973.

Tags : DELHI HIGH COURT   FURNISHING GROUNDS   ARRESTEE  

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