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Bombay HC: Cannot Deny ‘Right to Life’ to Accused who is in Custody - (14 Jul 2025)

CONSTITUTION

Bombay HC has observed that the guarantee of 'life and liberty' as enshrined under Article 21 of COI available to citizen of this country cannot be denied even to an accused who is in custody and surely not to a suspect who is sought to be converted to an accused.

Tags : BOMBAY HIGH COURT   ARTICLE 21   RIGHT TO LIFE  

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