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Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper - (16 Mar 2026)

CRIMINAL

Delhi High Court observed that an accused giving smart responses does not indicate a lack of cooperation during interrogation. The court said “Nobody is under a duty not to be smart. It is the interrogator who has to be smarter in order to elicit the requisite information,”.

Tags : ACCUSED   INTERROGATOR   SMART REPLIES  

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