Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Del. HC: Can’t Force Accused to Disclose Password of Devices Seized During Investigation - (04 Jan 2024)

CRIMINAL

Delhi High Court while observing that investigating agency can’t expect accused to "sing in a tune which is music to their ears", has held that accused can’t be forced to disclose passwords or any other similar details of digital devices or gadgets seized during investigation while trial is ongoing.

Tags : DELHI HIGH COURT   PASSWORD   DEVICES   INVESTIGATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved