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Supreme Court: ED's Delay in Sending Arrest Order Does Not By Itself Invalidate Arrest - (15 Oct 2026)

CRIMINAL

Supreme Court held that an ED officer's failure to immediately forward the arrest order and related materials to the adjudicating authority does not by itself make the arrest illegal, if the delay is supported by valid and justifiable reasons.

Tags : ENFORCEMENT DIRECTORATE; ARREST; PREVENTION OF MONEY LAUNDERING ACT  

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