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Kerala HC: Accused Can Respond Virtually or in Writing - (24 Oct 2025)

CRIMINAL

Kerala High Court has ruled that an accused exempted from personal appearance under Section 351 of the Bharatiya Nagarika Suraksha Sanhita, 2023 (BNSS) may answer questions either through a written statement or via video linkage, allowing flexible participation in the proceedings.

Tags : ACCUSED   PERSONAL APPEARANCE   VIDEO  

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