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Ker. HC Issues Guidelines on Handling Digital Evidence Containing Sexually Explicit Materials - (08 Dec 2023)

LAW OF EVIDENCE

Kerala High Court has issued comprehensive guidelines to be followed by investigating agencies and Courts while handling sexually explicit materials and ordered an enquiry into an allegation of unauthorized access and transfer of visuals related to a sexual assault case.

Tags : KERALA HIGH COURT   SEXUALLY EXPLICIT MATERIALS   DIGITAL EVIDENCE  

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