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Karnataka HC Issues Interim Directions to Ensure Proper Functioning of Forensic Science Laboratories - (19 Aug 2021)

CIVIL

Karnataka High Court has issued several interim directions to ensure the proper functioning of the Forensic Science Laboratories in the state, observing that there is a gross violation of Article 21 of the Constitution of India, 1949 on account of state machinery not performing its duties.

Tags : KARNATAKA HIGH COURT   PROPER FUNCTIONING OF FORENSIC SCIENCE LABORATORIES  

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