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Telangana HC Issues Directions on Procedure for Recording Statements of Rape Victims - (21 Nov 2022)

CRIMINAL

Telangana High Court has issued a circular containing instructions for Judicial Magistrates in the State on the procedure which they must follow while recording the statements of a rape victim under Section 164 of the CrPC.

Tags : TELANGANA HIGH COURT   STATEMENT   RAPE VICTIMS  

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