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Calcutta High Court: Section 107 BNSS Property Attachment Cannot be Used as a Recovery Tool - (25 Jun 2026)

CRIMINAL

Calcutta High Court set aside an order attaching a woman’s property when she was not an accused, holding that Section 107 BNSS must be used with strict safeguards, as its indiscriminate use can violate the constitutional right to property under Article 300A.

Tags : PROPERTY; ATTACHMENT; RECOVERY  

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