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Allahabad High Court: Rape Victim Cannot be Compelled to Undergo DNA Test - (13 Dec 2021)

CRIMINAL

Allahabad High Court has ruled that a victim of rape cannot be compelled to undergo DNA test to determine the paternity of her child. The Court was adjudicating upon a revision petition challenging the order dated June 25, 2021 of the Additional Sessions Judge, Sultanpur wherein such a DNA test was allowed to be conducted.

Tags : ALLAHABAD HIGH COURT   RAPE VICTIM   DNA TEST  

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