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Karnataka HC: Compelling DNA Tests without Imminent Need becomes Violative of Article 21 - (02 Sep 2025)

LAW OF EVIDENCE

Karnataka HC has stated that compelling DNA tests to determine child's paternity without imminent need, imperils not only the sanctity of marriage, but legitimacy of the child and also becomes violative of the fundamental rights to privacy and dignity, as obtaining under Article 21 of COI.

Tags : KARNATAKA HIGH COURT   ARTICLE 21   DNA TESTS  

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