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AP HC: There should be Application of Mind before Issuing LOC - (17 Mar 2025)

CIVIL

Andhra Pradesh HC while holding that authorities should apply mind to the facts of each case before issuing a Look-Out Circular (LOC), has observed that LOC has adverse consequences as it makes a person surrender and consequentially interferes with his right to personal liberty and free movement.

Tags : ANDHRA PRADESH HC   LOOK-OUT CIRCULAR   PERSONAL LIBERTY  

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