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Del HC: Serving Grounds of Arrest in Writing to be Applicable from Date of Pankaj Bansal Ruling - (21 Feb 2025)

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Delhi High Court has held that the mandate of serving grounds of arrest in writing to an arrestee under UAPA will be applicable to the arrests from the date of judgment in Pankaj Bansal Vs. Union of India (UOI) and Ors (MANU/SC/1076/2023; 2023 INSC 866).

Tags : DELHI HIGH COURT   PANKAJ BANSAL RULING   GROUNDS OF ARREST  

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