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DHC Issues Notice in Plea Challenging Magistrate's Power to Order Collection of Voice Samples - (25 Sep 2019)

LAW OF EVIDENCE

Delhi High Court (DHC) has issued a notice to the Delhi Government in a Public Interest Litigation that challenges the validity of taking voice samples by the police under Section 53 of Code of Criminal Procedure, 1973 as being violative of Right to Privacy.

Tags : DHC   VOICE SAMPLES  

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