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Patna HC: Whatsapp Messages Need Section 65B Certificate, Oral Evidence is Insufficient - (11 Aug 2026)

LAW OF EVIDENCE

Patna High Court ruled that WhatsApp messages cannot be admitted as electronic evidence without the mandatory Section 65B(4) certificate under the Indian Evidence Act, holding that oral evidence cannot cure its absence, while setting aside a divorce decree granted on cruelty grounds.

Tags : WHATSAPP; ORAL EVIDENCE; INDIAN EVIDENCE ACT  

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