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SC: Accused Has a Right to Voluntarily Undergo a Narcoanalysis Test at an Appropriate Stage - (10 Jun 2025)

CRIMINAL

Supreme Court has observed that the accused has a right to voluntarily undergo a narcoanalysis test at an appropriate stage. The appropriate stage for such a test to be conducted is when the accused is exercising his right to lead evidence in a trial.

Tags : SUPREME COURT   NARCOANALYSIS TEST   APPROPRIATE STAGE  

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