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Allahabad HC: Proviso on Recording of Sexual Offence Victim’s Statement Not Being Followed - (16 Aug 2021)

CRIMINAL

Allahabad High Court has observed that in majority of cases, 1st and 2nd proviso to Section 161 (3) of the Code of Criminal Procedure, 1973, which mandate the recording of sexual offences victim's statement by audio-video means and by a women officer, are not being followed by the Investigating Officers in the true sense.

Tags : ALLAHABAD HIGH COURT   PROVISO ON RECORDING OF SEXUAL OFFENCE VICTIM’S STATEMENT  

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