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Punjab & Haryana HC: Grounds of Arrest Need Not Be Reissued For a Second Arrest in the Same FIR - (21 Apr 2026)

CRIMINAL

Punjab & Haryana High Court held that once grounds of arrest are furnished in an FIR, they need not be re-supplied on a subsequent arrest in the same case, as there is no legal requirement to repeat the exercise after initial compliance.

Tags : GROUNDS OF ARREST   SECOND ARREST   FIR  

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