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Court News

Produced Before a Magistrate 40 Hours Late: Orissa High Court Grants Bail, Says Detention Beyond 24 Hours Vitiates Arrest and Remand

Court News

No Written Grounds of Arrest Is Not a “Blanket Key” to Bail: Supreme Court Cancels Bail in Espionage Case

Court News

Joginder Kumar v. State of U.P. (1994): The Young Lawyer Who Vanished Into Police Custody — and the Rule That “No Arrest Can Be Made Because It Is Lawful”

Court News

No ‘Office Hours’ for Liberty: Kerala High Court Strikes Down Rule Limiting Production of Arrested Persons After 5 PM

Landmark Judgements

Arrest Without Grounds Is No Arrest: Supreme Court Holds Article 22(1) Mandatory, Orders Release

Court News

“Communicate Is a Strong Word”: Kerala High Court Quashes Detention as Documents Were Not in Detenue's Language

Released for an Illegal Arrest? Police Can't Just Re-Arrest You on Their Own: Supreme Court Demands “Judicial Imprimatur”

Court News

Kerala High Court Enforces Arrest Communication in Transit Remand

Court News

Supreme Court's Move to Larger Bench on Arrest Procedures: A Legal Analysis