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SC: Informing Relatives of Arrestee about Arrest Isn’t Compliance of Mandate under Article 22(1) - (10 Feb 2025)

CRIMINAL

Supreme Court has clarified that communication of the grounds of arrest to the relative of the arrestee is no compliance with the mandate of Article 22(1) of the Constitution of India.

Tags : SUPREME COURT   ARTICLE 22(1)   GROUNDS OF ARREST  

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