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Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police - (29 Jul 2026)

CONTEMPT OF COURT

Bombay High Court held that mere claims of arrest being contrary to Supreme Court guidelines in cases like Arnesh Kumar and Joginder Kumar do not amount to contempt by police officials. It declined to initiate contempt proceedings against Mumbai Police officers over an IT Act-related arrest.

Tags : ILLEGAL ARREST; CONTEMPT PROCEEDINGS; POLICE  

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