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Patna HC: Template Arrest Memo cannot Satisfy Mandate under Article 22 of Constitution - (08 Oct 2026)

CONSTITUTION

Patna High Court ruled that merely noting in a standard arrest memo that the officer explained the arrest grounds does not fulfill Article 22, unless the grounds are actually supplied to the accused in writing, while hearing bail in National Investigation Agency case

Tags : ARREST MEMO; ARTICLE 22 OF CONSTITUTION; NATIONAL INVESTIGATION AGENCY  

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