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Bombay HC: Public Gathering Does Not Justify Handcuffing, Awarded ?50,000 Compensation - (24 Apr 2026)

CRIMINAL

Bombay High Court, citing the police motto “Sadrakshnaya Khalanighrahanaya,” awarded ?50,000 compensation to an advocate and a retired military officer for being handcuffed, noting that such harassment by police undermines public confidence in the criminal justice system.

Tags : PUBLIC GATHERING; HANDCUFFING; COMPENSATION  

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