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SC: Bail Condition Requiring Accused to Share Google Location to IO Violates Right to Privacy - (04 Oct 2023)

CRIMINAL

Supreme Court while hearing a challenge against bail granted by High Court in PMLA case, has orally remarked that bail condition requiring accused to drop a Google pin location from his mobile phone to Investigating Officer throughout his bail period is prima facie violative of Right to Privacy.

Tags : SUPREME COURT   RIGHT TO PRIVACY   LOCATION  

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