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P&H HC Asks DGP as to Why Court Should Not Direct Interrogation of Accused Under Videography - (20 Dec 2021)

Punjab and Haryana High Court has asked the Director-General of Police (DGPs) of Punjab and Haryana State as to why the court should, not in appropriate cases, direct that interrogation of the accused be conducted under videography so as to eradicate the chances of the accused being tortured by the police.

Tags : PUNJAB AND HARYANA HIGH COURT   INTERROGATION OF ACCUSED UNDER VIDEOGRAPHY  

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