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Cal. HC: Supplying Warrant of Arrest Without Mentioning Substance of Charge is Unconstitutional - (14 Apr 2025)

CRIMINAL

Calcutta High Court has held that supplying warrant of arrest without mentioning substance of a warrant is unconstitutional in terms of Article 22(2) of the Constitution of India.

Tags : CALCUTTA HIGH COURT   SUBSTANCE OF CHARGE   UNCONSTITUTIONAL  

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