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Bombay High Court: Trial Vitiated if Forensic Experts Whose Reports are Relied Upon are Not Examined - (13 Mar 2026)

CRIMINAL

Bombay High Court held that failing to summon and examine forensic experts whose reports are relied upon vitiates the trial, as the court must take all steps to ascertain the truth, even if the prosecution is remiss or the accused was unaware at the relevant time.

Tags : TRIAL   REPORTS   FORENSIC EXPERTS  

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