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Raj HC: Procedural Safeguards Provided by Statute Must be Followed Strictly - (24 Jul 2023)

CIVIL

Rajasthan High Court while quashing interception orders for phone tapping of a private individual issued by authorities in the state in 2020-2021, observed that when the statute provides procedural safeguards to prevent arbitrary infringement of the rights to privacy, it must be strictly followed.

Tags : RAJASTHAN HIGH COURT   PROCEDURAL SAFEGUARDS   INTERCEPTION ORDERS   PHONE TAPPING  

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