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Gauhati HC: If Arrestee Taken to Hospital, Magistrate Must Verify Condition through VC or Visit - (06 Jun 2025)

CRIMINAL

Gauhati High Court has remarked that in cases where arrestee requires urgent medical care and is rushed to the hospital, the Magistrate may ascertain the condition of the arrestee through video conferencing or personally visiting such arrestee whose arrest has been reported to him by the police.

Tags : GAUHATI HIGH COURT   VIDEO CONFERENCING   URGENT MEDICAL CARE  

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