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SC: Arrest & Remand Illegal if Grounds Not Given in Language Arrestee Understands - (07 Nov 2025)

CRIMINAL

Supreme Court held that if the written grounds of arrest are not provided to the arrestee in a language they understand, both the arrest and any subsequent remand are rendered illegal, emphasizing the importance of clear communication of legal rights to ensure procedural fairness.

Tags : ARREST   REMAND   ARRESTEE  

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