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Lie Detector, Brain Mapping and Narco Analysis Tests can’t be Ordered While Considering Bail Plea: SC - (01 Nov 2018)

Supreme Court has quashed a Gujarat High Court judgment that had ordered lie detector, brain mapping and narco-analysis tests on the accused and grandmother, parents of the victim, in a bail application filed by the accused.

Tags : SUPREME COURT   NARCO ANALYSIS  

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