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Bombay High Court: Phone Tapping Allowed Only in Case of Public Emergency - (23 Oct 2019)

CRIMINAL

Bombay High Court has quashed orders passed by the Union Home Ministry allowing agencies to intercept phone calls of a businessman booked by the Central Bureau of Investigation in a bribery case. The Court further observed that telephone tapping is permissible only in situations of public emergency or in the interest of public safety.

Tags : BOMBAY HIGH COURT   PHONE TAPPING  

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