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Allahabad High Court: Re-Recording a Victim’s Statement is Allowed Only in Exceptional Cases - (02 Mar 2026)

CRIMINAL

Allahabad High Court clarified that directions to re-record a victim’s statement under Section 183 BNSS before a Magistrate can be issued only in exceptional circumstances, emphasizing that such measures are not routine and require compelling justification.

Tags : RE-RECORDING   STATEMENT   EXCEPTIONAL CASES  

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