Case Summaries

Case Comment: R v Ibrahima Bah [2024] EWCA Crim 1499 

Authored By: Olivia Hesson University of York Issue:  Ibrahima Bah, a 17-year-old Senegalese asylum seeker, was offered free passage  across […]

Case Comment: R v Ibrahima Bah [2024] EWCA Crim 1499  Read More »