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Delhi HC Issues Directions for Streamlining Recording of Victims/Witnesses Testimonies - (04 Mar 2020)

CRIMINAL

Delhi High Court has issued a series of directions to the Delhi Government, Delhi Police and the Trial Courts, to make the process for collecting the evidence given by victims/witnesses, who are foreign nationals, in cases of sexual assault, more compliant with the Ministry of Home Affairs Guidelines, 2019.

Tags : DELHI HIGH COURT   STREAMLINING RECORDING OF VICTIMS/WITNESSES TESTIMONIES  

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