THE COURTKUTCHEHRY BLOG

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Arrest ProcedureClear topic ×

2 articles

Supreme Court: High Courts Cannot Direct Police to Follow Section 41A CrPC While Declining FIR Quash

Court News

Supreme Court: High Courts Cannot Direct Police to Follow Section 41A CrPC While Declining FIR Quash

10 Feb 2026Read article ↗

Supreme Court: Notice Under BNSS Section 353 Is Mandatory, Arrest Only in Exceptional Cases

Court News

Supreme Court: Notice Under BNSS Section 353 Is Mandatory, Arrest Only in Exceptional Cases

7 Feb 2026Read article ↗