Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala HC: Consent of Accused Not Necessary to Acquire Voice Sample - (18 Jan 2022)

CIVIL

Kerala High Court has ruled that the consent of an accused is not necessary to acquire their voice sample for the purpose of comparison, since it has already been established that obtaining voice samples of the accused do not infringe Article 20 (3) of the Constitution of India.

Tags : KERALA HIGH COURT   CONSENT OF ACCUSED   VOICE SAMPLE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved