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J&K HC: Burden of Proof that Seized Samples were Not in Safe Custody Doesn’t Lie on Accused - (05 Mar 2025)

CRIMINAL

Jammu and Kashmir High Court has held that the burden of proof that seized samples were not in safe custody does not lie on the accused rather it lies on the prosecution to establish their safe handling and ensure that tampering was impossible.

Tags : JAMMU AND KASHMIR   SAFE CUSTODY   SEIZED SAMPLES  

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