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SC: Rape Victim's Statement Mustn’t be Disclosed to Anyone Including Accused Till Charge-Sheet Filed - (03 Nov 2022)

CRIMINAL

Supreme Court has held that rape victim's statement made under Section 164 CrPC should not be disclosed to any person including accused till charge-sheet is filed and suggested High Court to make amendments to criminal practice/trial rules to incorporate provisions consistent with such directions.

Tags : SUPREME COURT   RAPE VICTIM   STATEMENT   CHARGE-SHEET  

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