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Allahabad HC: Not Providing ‘Grounds of Arrest’ is Violative of Article 22(1) of COI - (15 Apr 2025)

CRIMINAL

Allahabad High Court while quashing the arrest of a man in a forgery and cheating case, has noted that not providing grounds of arrest to an accused violates his constitutional safeguards under Article 22(1) of the Constitution of India.

Tags : ALLAHABAD HIGH COURT   GROUNDS OF ARREST   ARTICLE 22(1)  

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