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SC: Can’t Prove Discovery Against Person Who Wasn’t in Custody at Time of Confession - (26 Sep 2023)

CRIMINAL

Supreme Court has held that being in custody and being accused of an offense are indispensable pre-requisites to render a confession made to police admissible to a limited extent, and therefore discovery can’t be proved against any person if these conditions are not complied with.

Tags : SUPREME COURT   DISCOVERY   CONFESSION   PROVE  

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