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All. HC: No Illegality in Taking Written Statement of Witness Under Section 161 CrPC - (26 Dec 2022)

CRIMINAL

Allahabad High Court has held that if written statement has been submitted by the witness himself to the Investigating Officer and the IO assures its genuineness and same, if reduced in writing, shall be a statement duly recorded under Section 161 CrPC.

Tags : ALLAHABAD HIGH COURT   WRITTEN STATEMENT   SECTION 161 CRPC  

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