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Supreme Court: Accused Person's Advocate Cannot Remain Present During Entire Police Interrogation - (28 Jul 2026)

CRIMINAL

Clarifying the scope of Section 38 of the BNSS, the Supreme Court held that an arrested person has the right to meet an advocate of their choice during police interrogation, but the provision does not permit the lawyer's continuous physical presence throughout the questioning.

Tags : ACCUSED; POLICE INTERROGATION; PRESENT  

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