Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

MP HC: Narco Test Can’t be Conducted Without Recording of Consent Before Magistrate - (07 Nov 2023)

CRIMINAL

Madhya Pradesh High Court has held that all three tests i.e. Narco, Polygraph and Brain Mapping test cannot be conducted of the person who has not given their consent before the learned Magistrate.

Tags : MADHYA PRADESH HIGH COURT   NARCO TEST   POLYGRAPH   CONSENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved