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Mad. HC: Record Statements of Witnesses u/s 161 CrPC Using Electronic Means atleast in Serious Crime - (28 Sep 2023)

CRIMINAL

Madras High Court has directed Principal Secretary, Home Department and the Director General of Police to record statements of witnesses under Section 161 CrPC using audio-visual electronic means, at least in matters involving serious offences.

Tags : MADRAS HIGH COURT   CRPC   WITNESSES   STATEMENT  

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