Cal. HC: Can’t Say Retracted Statement to be Involuntary Without Being Examined by Court - (17 May 2024)
CUSTOMS
Calcutta High Court has held that if the court is of the view that the statement recorded was not admissible on account of the retraction, that by itself cannot render the statement as involuntary. The duty casts upon the court to examine the correctness of the validity of the retraction.
Tags : CALCUTTA HIGH COURT RETRACTION INVOLUNTARY
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