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Allahabad HC: Not Specifying Arrest Grounds in Memo is Dereliction; Erring Cops Must be Suspended - (27 Jan 2026)

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Allahabad High Court directed that any police officer who fails to mention specific "grounds of arrest" in the arrest memo shall face departmental proceedings and be placed under suspension, emphasizing that such omissions constitute a serious dereliction of duty.

Tags : ARREST   DERELICTION   SUSPENDED  

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