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MP High Court Allows Production of Whatsapp Chat Obtained Without Consent as Evidence - (18 Jun 2025)

LAW OF EVIDENCE

MP HC while hearing a matrimonial dispute has allowed production of WhatsApp chat in evidence which was obtained by the husband without the consent of wife and stated that in event of conflict between right to privacy & right to fair trial, right to privacy may have to yield to right to fair trial.

Tags : MP HIGH COURT   MATRIMONIAL DISPUTE   WHATSAPP CHAT  

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