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Del. HC: Obtaining of Voice Samples of Accused Must be in Compliance with Telegraph Act - (08 Dec 2023)

CRIMINAL

Delhi High Court while referring to Supreme Court’s judgment in Ritesh Sinha v. State of Uttar Pradesh (MANU/SC/1023/2019; 2019/INSC/855), has held that investigating agency can be authorized to obtain voice samples of accused, but there must be compliance of Telegraph Act, 1885.

Tags : DELHI HIGH COURT   TELEGRAPH ACT   VOICE SAMPLES  

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