Saturday, 13, Jun, 2026
 
 
 
Expand O P Jindal Global University
 

गिरफ्तार किए गए व्यक्ति का पूछताछ के दौरान अपनी पसंद के अधिवक्ता से मिलने का अधिकार, CrPC, Section 41D ( CrPC Section 41D. Right of arrested person to meet an advocate of his choice during interrogation )


 

गिरफ्तार किए गए व्यक्ति का पूछताछ के दौरान अपनी पसंद के अधिवक्ता से मिलने का अधिकार-जब किसी व्यक्ति को गिरफ्तार किया जाता है और पुलिस द्वारा पूछताछ की जाती है, तब गिरफ्तार व्यक्ति पूछताछ के दौरान अपनी पसंद के अधिवक्ता से मिलने का हकदार होगा किंतु संपूर्ण पूछताछ के दौरान नहीं ।]

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter