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Orissa HC: SC’s Mihir Rajesh Shah Directive on Written Arrest Grounds Applies Prospectively - (30 Mar 2026)

CRIMINAL

Orissa High Court held that the Supreme Court’s Mihir Rajesh Shah directive mandating written grounds of arrest applies prospectively, and non-compliance before the judgment date does not automatically render an arrest illegal.

Tags : ARREST GROUNDS   MIHIR RAJESH SHAH   PROSPECTIVELY  

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