Madras HC: Police Superintendent not Liable For IO’s Delay In Filing Chargesheet or Closure Report  ||  Supreme Court: Provident Fund Dues Have Priority over a Bank’s Claim under the SARFAESI Act  ||  SC Holds Landowners Who Accept Compensation Settlements Cannot Later Seek Statutory Benefits  ||  Supreme Court: Endless Investigations and Long Delays in Chargesheets Can Justify Quashing  ||  Delhi HC: Arbitrator Controls Evidence and Appellate Courts Cannot Reassess Facts  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: Economic Offender Cannot Seek Travel Abroad For Medical Treatment When Available In India  ||  SC: Governors and President Have No Fixed Timeline To Assent To Bills; “Deemed Assent” is Invalid  ||  SC: Assigning a Decree For Specific Performance of a Sale Agreement Does Not Require Registration    

Bom. HC: Serving Grounds of Arrest to Accused 4 Minutes before Actual Arrest Isn’t Unreasonable - (13 Feb 2025)

CRIMINAL

Bombay High Court has held that serving grounds of arrest to accused four minutes before actual arrest cannot be considered as unreasonable and do not violate fundamental rights of the accused.

Tags : BOMBAY HIGH COURT   GROUNDS OF ARREST   ACTUAL ARREST  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved