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Del HC: Voice Sample of Accused Can be Obtained After Filing of Charge Sheet With Court's Permission - (08 Aug 2022)

CRIMINAL

Delhi High Court has held that framing of charges cannot defeat the right of the prosecution to obtain an expert opinion on voice samples that it had been permitted to take by Court.

Tags : DELHI HIGH COURT   FRAMING OF CHARGES   VOICE SAMPLES   EXPERT OPINION  

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