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Delhi High Court: Unnatural Death at Police Station Alone Cannot Establish Police Negligence - (15 Oct 2026)

HUMAN RIGHTS

Delhi High Court held that a death inside a police station does not by itself establish police negligence. Liability must rest on clear evidence of negligence and cannot be imposed merely on hindsight, assumption or presumption.

Tags : POLICE NEGLIGENCE; UNNATURAL DEATH; POLICE STATION  

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