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Gauhati High Court: Confessions under Section 164 CrPC are Inadmissible if Police are Present - (28 May 2026)

CRIMINAL

Gauhati High Court held that a confession recorded by a Judicial Magistrate under Section 164 CrPC in the presence of a police officer cannot be considered voluntary, and therefore cannot be relied upon as substantive admissible evidence to convict the accused.

Tags : CONFESSIONS; INADMISSIBLE; POLICE  

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