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Del HC: Arrest Memo Listing Only Reasons Cannot Substitute Person-Specific Grounds of Arrest - (14 May 2026)

NARCOTICS

Delhi High Court granted bail to an accused under the NDPS Act, holding that an arrest memo stating only reasons cannot replace specific grounds of arrest. It ruled that failure to provide written grounds within the constitutional timeline makes the arrest and remand illegal.

Tags : ARREST MEMO; GROUNDS OF ARREST; REASONS  

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