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Delhi HC: Private Doctors Submitting Sketchy Medical Reports Guilty of Fabricating False Evidence - (06 Apr 2021)

LAW OF EVIDENCE

Delhi High Court has observed that the medical reports filed by the jail doctors should be explicit and must explain the complex medical terms used not just in medical jargon but also in simple language. The Court has also observed that any sketchy, wishy-washy medical documents from any random private doctor having ambiguous and incomplete documentation in illegible handwriting will not be entertained by the Court and in the event of submitting such sketchy medical reports, must be guilty of an

Tags : DELHI HIGH COURT   SKETCHY MEDICAL REPORTS  

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