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Mad. HC: Provision Preventing Arrest of Women is Directory not Mandatory - (10 Feb 2025)

CRIMINAL

Madras High Court has observed that provisions of Section 46(4) of CrPC, 1973 and Section 43(5) of the BNSS Act, 2023 that prevent arrest of a woman after sunset and before sunrise in directory in nature and not mandatory.

Tags : MADRAS HIGH COURT   DIRECTORY   ARREST OF WOMEN  

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