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Delhi HC: Can Arrest Accused after Curing Procedural Defects of Prior 'Illegal Arrest' - (16 Jul 2025)

CRIMINAL

Delhi High Court has observed that once procedural defects of a prior illegal arrest are cured, there is no statutory or judicial bar on re-arrest of an accused.

Tags : DELHI HIGH COURT   PROCEDURAL DEFECTS   ILLEGAL ARREST  

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