Pat HC: Can’t Infer Adulterous Relationship on Refusal for DNA Test After Allegation of Adultery - (16 May 2023)
CRIMINAL
Patna High Court while observing that refusal for DNA test after allegations of adultery cannot be a ground for inference of adulterous relationship, has held that the only adverse inference drawn can be up to the extent that no benefit should be granted to opposite party.
Tags : PATNA HIGH COURT ADULTERY DNA TEST
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