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Orissa HC: Article 22(1) Arrest Rights Pre-Exist, Written Grounds Ruling Not Prospective - (02 Sep 2026)

CRIMINAL

Orissa High Court held that the prospective operation of the Mihir Rajesh Shah ruling does not relieve police of the duty to furnish written grounds of arrest, as this right flows directly from Article 22(1) of the Constitution.

Tags : ARREST RIGHTS; WRITTEN GROUNDS; PROSPECTIVE  

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