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MP HC: Article 20(3) Isn't Violated If Magistrate Directs Accused to Give Voice Samples - (05 Jul 2021)

CONSTITUTION

Madhya Pradesh High Court has observed when an accused is asked to give a voice sample by the Magistrate, it can't be said that he is being compelled to be a witness against himself and thus, the fundamental right under Article 20(3) of the Constitution of India, 1949 is not violated in such a case.

Tags : MADHYA PRADESH HIGH COURT   DIRECTION TO ACCUSED TO GIVE VOICE SAMPLES  

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