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Delhi HC: Accused Can Bring to Court's Notice About Relevancy of Document Kept Back - (11 Nov 2021)

CRIMINAL

Delhi High Court has observed that at the time of framing of charge, an accused can bring to the notice of the Court that an unrelied document recovered during the course of investigation and kept back by the investigating agency is relevant and has a bearing on the prosecution case. Since the accused can exercise such right only if he is aware of the existence of the document, he should have the right to access and inspect the documents collected by the investigating agency.

Tags : DELHI HIGH COURT   RELEVANCY OF DOCUMENT KEPT BACK  

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