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Bombay HC: Wife to Provide Voice Samples to Prove Allegations by Husband of Extra Marital Affair - (14 May 2025)

CRIMINAL

Bom. High Court has allowed a husband’s appeal seeking direction to his wife to provide her voice sample so as to prove her 'extra-marital' affair on the ground that if there is adequate material on record having potential to prove the relevant facts, a person can be compelled to give voice sample

Tags : BOMBAY HIGH COURT   VOICE SAMPLE   ADEQUATE MATERIAL  

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